LAKHAN LAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This criminal appeal preferred under Sec. 374(2) of the Cr.P.C is against impugned judgment of conviction and order of sentence dtd. 27/11/2000 passed in Sessions Trial No. 96/2000 by the learned Sessions Judge, Rajnandgaon whereby the appellant has been convicted and sentenced as under:-

(2.) The prosecution case, in brief, is that on 19/4/2000 at about 1:00 PM, the complainant was present at her house when the accused unlawfully entered the house and forcibly committed rape upon her. On the basis of the report lodged by the complainant, a criminal case was registered against the accused. After completion of investigation, the police filed a charge-sheet before the Court of the Judicial Magistrate First Class, Rajnandgaon.

(3.) During the investigation, Spot Map was prepared. Subsequently, after completing the investigation, a charge-sheet was submitted before the Court. After framing the charges against the accused/appellant, the charges were read out and explained to the appellant, he denied committing the crime and demanded trial.