RADHEKRISHNA JAISWAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is preferred against the judgment of conviction and order of sentence dated 6-3-2010 passed by the Sessions Judge, Koria (Baikunthpur) (CG) in Sessions Trial No. 108 of 2007 wherein the said Court convicted the accused/appellant for commission of offence under Sections 376, 506 (1) and 342 of IPC 1860 and sentenced him to undergo RI for seven years and fine of Rs.500, RI for one year and RI for one year with default stipulations.

(2.) As per prosecution case, on 21-8-2007 at about 6.15 pm the prosecutrix lodged a report alleging that at about 3.00 pm, she went to the shop of the appellant for purchasing oil, soap, and other things along with one Raj Kumari Pando. It is alleged that the appellant took her forcibly to his house and committed rape on her. The matter was investigated and the appellant was charge-sheeted. After completion of trial, the trial Court convicted the appellant as mentioned above.

(3.) Learned counsel for the appellant submits as under: