PRAKASH DABAR Vs. STATE OF M P

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment dated 15/7/2005 passed by Additional Judge to the Court of Additional Sessions Judge, Burhanpur in S.T.No. 198/2004 whereby the appellant was convicted under Section 376(2)(a)(i) of the IPC and sentenced to undergo R.I. for 10 years and to pay fine of Rs.5000.00 and in default, to suffer R.I. for 2 years.

(2.) PROSECUTION case, in short, may be narrated thus -

(3.) LEGALITY and propriety of the conviction have been questioned on the following grounds -