LALIT MANDAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is preferred under Section 374 (2) of Code of Criminal Procedure, 1973 against the judgment of conviction and order of sentence dated 30-11-2009 passed by Additional Sessions Judge (FTC), Bhanupratappur, Sessions Division North Bastar, Kanker (CG) in Sessions Trial No. 23 of 2009 wherein the said Court convicted the accused/appellant for commission of offence under Section 376 (1) of the IPC 1860 and sentenced him to undergo RI for seven years and fine of Rs. 1000/- with default stipulations.

(2.) As per prosecution case, prosecutrix was sitting nearby pond in village PV 52 to ease herself and at the same time appellant caught hold of her hand and dragged her nearby the field and committed rape on her.

(3.) The matter was investigated and the appellant was chargesheeted. After completion of trial, the trial Court convicted the appellant as mentioned above.