SONAI Vs. STATE REP

JUDGEMENT

(1.) Sonai, the petitioner herein, was convicted for the offence under Section 376, I.P.C. and sentenced to undergo R. I. for 7 years. This conviction and sentence was confirmed by the lower appellate Court. Hence, the revision.

(2.) The facts of the case are these :-

(3.) To establish the case of the prosecution, P.Ws. 1 to 5 were examined, Exs. P-1 to P-6 were filed and M.Os. 1 to 9 were marked. On consideration of the materials, the trial Court concluded that the petitioner had committed the rape and thereby he was convicted and sentenced as referred to above.