BHIKARI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Appellant has preferred this appeal challenging his conviction and order of sentence passed by Additional Sessions Judge, Multai, District Betul in S.T. No.94/2000, decided on 28.08.2002.

(2.) Appellant has been convicted under Section 376/511 of IPC and sentenced to half of the term of the life imprisonment with fine of Rs.100/-, in default further rigorous imprisonment for three months by the impugned judgment.

(3.) According to prosecution, on 14.2.2000 about 12 'O'clock in the noon at village Karpa, prosecutrix had gone to her field to give water to her buffaloes. She had taken out the cattle from the hut and was sweeping there. At that juncture appellant Bhikari came there, sat in the hut and called the prosecutrix. When prosecutrix went to the appellant, he caught hold of her hand, fell her down and pressed her breast. When prosecutrix shouted, appellant insisted her for sexual intercourse, undressed her and committed forcible sexual intercourse with her. On her shouting, appellant also intimidated her and gave threat to her life. On hearing the screams of the prosecutrix, Dropadi Bai, while passing by the hut, came there and scolded the appellant. Prosecutrix then came to her house alongwith Dropadi and narrated the incident to her mother and brother, as also to Sarpanch and Kotwar of the village.