RAJESH Vs. STATE OF MP

JUDGEMENT

(1.) These appeals are interlinked, as preferred against a common judgment-dated 24/1/1995 passed by Sessions Judge, Narsinghpur, in Special Case No.12/94 whereby each one of the appellants namely Rajesh and Raju Selukar (hereinafter referred to as 'A1' and 'A2' respectively) was convicted and sentenced as under -

(2.) Prosecution story, in short, may be narrated thus -

(3.) The appellants were charged with offences punishable under Sections 363, 366 and 376 of the IPC and 3(1)(xi) of the Act. They abjured the guilt and pleaded that they had been roped in the case on false grounds. However, even in the examination, under Section 313 of the Code of Criminal Procedure, none of them has assigned any cause for the so-called false implication. The prosecution sought to prove the charges by examining as many as 8 witnesses including prosecutrix, her father and the medical experts. No evidence was led in defence.