ISHWER Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is preferred against the judgment of conviction and order of sentence dated 28-05-2011 passed by the Sessions Judge, Kanker, District North Bastar, Kanker (CG) in Sessions Trial No.06 of 2011 wherein the said Court has convicted the appellant for commission of offence under Section 376 read with Section 511 of the IPC and sentenced him to undergo rigorous imprisonment for seven years and to pay fine of Rs.2000/- with default stipulations.

(2.) In the present case, prosecutrix is PW/2. As per version of the prosecution, prosecutrix resides at Bazarpara Charama with her parents and on 28-10-2010 appellant called the prosecutrix and her friend namely Ku. Rukmani for packing the Rangoli and thereafter he gave assurance to provide fruits and after caught hold the prosecutrix removed her clothes and tried to commit intercourse with her. The matter was reported and investigated. After completion of trial, the trial Court convicted and sentenced him as aforementioned.

(3.) The appeal is preferred on the following grounds.