FARSURAM Vs. STATE OF CHHATISGARH

JUDGEMENT

(1.) Farsuram stands convicted under Section 376 IPC add sentenced to undergo R.I. for 7 years and to pay fine of Rs.500 with default sentence of R.I. for 3 months, by the Second Additional Sessions Judge, Bastar at Jagdalpur on 28th of November, 2005 in Sessions Trial No. 121/2005.

(2.) The facts, briefly stated, are as under: Prosecutrix (PW1) was a married lady aged about 20 years. On 2.2.2005 at about 3.00 p.m., when she was returning from village Dongriguda to village Saatgaon, appellant Farsuram met her on the way near village Satli. The allegations are that he put her in fear and took her to a nearby field and committed sexual intercourse against her. The case of the prosecution is that after the intercourse, the prosecutrix ran away to one Pankuram, who was working in a nearby field, and narrated the story to him. Thereafter she narrated the story to her husband Jungaram (PW2) and then, a First Information Report (Ex.P4) was lodged by the prosecutrix in the concerned police station at about 22.00 hours on 7.2.2005.

(3.) The learned Sessions Judge recorded the conviction of the appellant on the sole testimony of the prosecutrix holding that she was subjected to forcible intercourse by the appellant.