SOMARU SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) As all the aforesaid three appeals arise out of common judgment/incident, they are heard analogously and are being disposed of by this common judgment.

(2.) All the three appeals are preferred against the judgment of conviction and order of sentence dated 30-1-1999 passed by the First Additional Sessions Judge, Ambikapur, District Surguja in Sessions Trial No. 204 of 1997 wherein the said Court has convicted and sentenced the appellants as under.

(3.) In the present case, prosecutrix is PW/5. As per version of prosecution on 24-4-1997 at village Sarvat construction work was going on and prosecutrix and other workers were unloading sand from the Tractor in front of Panchayat building which was closed to place of work. All the appellants were present and appellant Jaiprakash asked the prosecutrix to keep the wooden lock in the Panchayat room and when she entered into the room, appellant Jaiprakash bolted the door where appellant Somaru Singh committed rape on her. The matter was reported and investigated. After completion of trial, the trial Court convicted and sentenced him as aforementioned.