SHATRUGHAN SALIKRAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and order of sentence dated 31. 05. 2001 passed by the Additional Sessions Judge, (FTC) Janjgir in Sessions Trial No. 94/1998 holding the accused/appellant guilty under Section pand sentencing him to undergo RI for 7 years.

(2.) Case of the prosecution in brief is that on 06. 12. 1997 at about 11 AM when the prosecutrix (PW-1) a blind girl aged about 17 years was in her house along with her younger sister Kamal Bai, and younger brother aged about 3 years, accused/appellant came there, sent her sister for getting gram by giving her Rs. 10, caught hold of her hand, took her inside the house and committed forcible sexual intercourse with her by throwing her down. Thereafter, the FIR (Ex. P- 7) was recorded by a Police official (PW-6) on being disclosed by the prosecutrix under her thumb impression on the next day. After medical examination of the prosecutrix and conclusion of investigation, charge sheet was filed against the accused/ appellant under Section 376 IPC followed by framing of charge accordingly.

(3.) Learned Court below by judgment impugned dated 31. 05. 2001 convicted and sentenced the accused/appellant as described above. Hence this appeal.