LAWS(ALL)-2003-12-209

BANSI Vs. STATE OF U.P.

Decided On December 17, 2003
BANSI Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) This is an appeal from the judgment and order dated 27.9.1988, passed by learned V. Additional Sessions Judge, Barabanki, convicting the appellant under sections 363, 366 and 376 Penal Code and sentencing him to rigorous imprisonment for five years on each counts. all the sentences were made to run concurrently.

(2.) Briefly stated the prosecution case is that on 22.8.1985, at 4.00 A.M. in village Achpura, Police Station Jaidpur, District Barabanki, the appellant had enticed away/kidnapped Saraswati (P.W.2) and had committed rape on her. She was recovered from the house of Tarawati on 11.11.1985. The FIR of this incident was lodged by Dashrath Lal (P.W.1), father of Saraswati. After investigation, the appellant was charge-sheeted.

(3.) During trial, appellant denied the charge framed against him.