KUTUMBHDAS Vs. STATE OF C G

JUDGEMENT

(1.) HEARD on I. A. No. 1, for suspension of sentence and grant of bail. The appellant has been convicted under Sections 376(1) & 506(B) of the Indian Penal Code and sentenced to undergo RI for 7 years and pay fine of Rs. 500/-, with default stipulations.

(2.) CASE of the prosecution is that on 30-12-2007 when the prosecutrix was working in her field, appellant reached there and committed rape on her. After commission of the offence, husband of the prosecutrix came and then report was lodged on 31-12-2007.