LAXMAN LODHI Vs. STATE OF M P

JUDGEMENT

(1.) The 2nd Additional Session Judge, Gadarwara, District Narsinghpur(M.P), has passed the impugned judgment dated 03.05.2008 in S.T. No. 17/2008 by which the Appellant/accused has been convicted under Section 376 of I.P.C. and sentenced to R.I. for 7 years and fine of Rs. 100/-, with default stipulation.

(2.) Being aggrieved the Appellant/accused has preferred this appeal under Section 374 of Code of Criminal Procedure.

(3.) The prosecution case in short is that prosecutrix(P.W.-1) lodged the report(Ex,P-1) in Police Station Gadarwara that Appellant/accused committed sexual intercourse with her by making a promise to marriage with her just before 71/2 months. She further alleged that after aforesaid incident, Appellant committed repeated intercourse with her whenever he got the chance to do the same. Therefore, she became pregnant. Primarily Appellant/accused assured her for marriage but later on he denied.