BALAKRAM Vs. STATE OF M P

JUDGEMENT

(1.) The Sessions Judge, Betul passed the impugned judgment dated 20.09.95 in S.T. No. 85/95 by which the appellant/accused has been convicted under Section 376 of I.P.C. and sentenced to undergo Rigorous Imprisonment for 7 years.

(2.) Being aggrieved the appellant/accused has preferred this appeal under Section 374(2) of Cr.P.C.

(3.) It is undisputed that prosecutrix Suganti bai (P.W.-1) is a sister-in-law(bhabhi) of appellant/accused Balakram and witness Bhure (P.W.3) is a brother-inlaw( jeth) of prosecutrix.