TRIBHUVAN PRASAD Vs. STATE OF M. P

JUDGEMENT

(1.) THE appellants stand convicted as under:

(2.) THE two appellants have been convicted as stated above. According to the prosecution, on 13.2.90atabout 4 p.m., while prosecutrix Premvati (P. W. l) was working in her field, the two appellants came there. According to the evidence of Premvati (P .W. l) appellant Tribhuvan caught hold of her by waist, felled her on the ground and committed rape; whereas appellant Chunnu alias Brijesh Prasad was helping him in his act by catching hold of her hands. After returning home, the prosecutrix reported the matter to her husband Ramlotan (P.W.2).

(3.) THE trial Court accepted the prosecution version and convicted both the appellants and sentenced as stated above.