VIJAY NAVRANGE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The appellant stands convicted for the offence under Ss. 363, 366 and 376 IPC and has been sentenced to undergo RI for three years with fine of Rs.200.00, RI for four years with fine of Rs.300.00 and RI for seven years with fine of Rs.300.00 respectively with default stipulations vide judgment dtd. 1/3/2012 passed by the First Additional Sessions Judge, Baloda Bazar, in Sessions Case No.113 of 2011.

(2.) As per the prosecution, it is a case where the appellant is said to have physically exploited the prosecutrix on the pretext of marriage and initially took her on his motorcycle to different places from where they travelled to Raipur. Thereafter, from Raipur he has taken the prosecutrix to Raigarh by Train. At Raigarh, he has taken a room at the lodge and stayed there for sometime. At Raigarh, it is said that the present appellant has ravished the prosecutrix repeatedly for quite sometime and all these was done on the pretext of assurance of marriage given to the prosecutrix. Initially, a missing report was lodged by the father of the prosecutrix on 27/4/2010 intimating that his daughter has left the house on previous night of 26/4/2010 at around 9 pm. Later on, an FIR was also lodged in this regard after preliminary inquiry on 3/5/2010 (Ex. P/14). Charge sheet was filed and the matter was put to trial before the Ist Additional Sessions Judge, Baloda Bazar wherein the case was registered as Sessions Case No.113/2011. During the course of trial, the appellant was charged for having committed an offence under Ss. 363,366 and 376 IPC.

(3.) The prosecution, in all, has examined as many as 14 witnesses. There was no witness examined on behalf of the defence.