SHANTINANDAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This appeal is preferred against the judgment dated 29-10- 1999 passed by the Additional Sessions Judge, Jashpurnagar (CG) in Session Trial No. 111 of 1999 wherein the said Court has convicted the appellant for the commission of offence under Section 366 of IPC and sentenced him to undergo RI for two years and fine of Rs.200/- with default stipulations.

(2.) The case of the prosecution, in brief, is that on the date of incident i.e., 10-1-1999 at about 7,.00 a.m., when the prosecutrix (PW/1) went to ease herself to the forest, at the same time the appellant caught hold her and took her to forest and kept her till evening. The incident was seen by one Leelima Minj (PW/4).

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