PARESHWAR CHOUHAN S/O PUNMAU RAM CHOUHAN Vs. STATE OF CHHATTISGARH THROUGH SHO PS CHAKHRADHAR NAGAR, DISTRICT RAIGARH (CG)

JUDGEMENT

(1.) This appeal is preferred against the judgment of conviction and order of sentence dated 10-10-2011 passed by the First Additional Sessions Judge, Raigarh, District Raigarh in Sessions Trial No. 124 of 2010 wherein the said Court has convicted the appellant for commission of offence under Sections 342, 506 Part II and 376 (1) of the IPC and sentenced him to undergo rigorous imprisonment for one year , RI for four years and RI for seven years.

(2.) In the present case, prosecutrix is PW/6. As per prosecution case, on 11-8-2010 at about 12.00 to 5.00 p.m., prosecutrix had gone to Kosabadi forest for collecting wood. Appellant came there, caught hold her, took her to his home, threatened her to kill and thereafter committed forcible intercourse with her. The matter was reported and investigated. After completion of trial, the trial Court convicted and sentenced him as aforementioned.

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