BANWARI (IN JAIL) Vs. STATE OF U.P.

JUDGEMENT

(1.) THE sole appellant Banwari is aggrieved by his conviction U/S 376 IPC and implanted sentence of 7 years RI, recorded by Vth Additional Sessions Judge, Bareilly in S.T. No.242 of 1980, State Vs. Banwari, vide impugned judgement and order dated 28.8.81, and consequently has challenged the same in the instant appeal.

(2.) BEFORE dilating and deliberating on the harangued contentions by the appellant and respondent State, unfolded prosecution allegations against the appellant, in nut shell, are sketched below.

(3.) AT the police station kirtle (petticoat), Ext.1, of PW1 was seized and it's seizure memo Ext. Ka 4 was prepared and thereafter she was dispatched for medical examination to district women hospital, Bareilly.