DURGESH Vs. STATE OF M P

JUDGEMENT

(1.) HEARD .

(2.) THE trial court found offence proved against the appellant beyond reasonable doubt and awarded sentence of RI ten years with fine of Rs.1000/ - under Section 306, 376 and 450 of IPC separately under each Section.

(3.) THE prosecution story in brief is that when the prosecutrix/ deceased was alone in her house and her parents had gone out of the house, the appellant entered in the house forcefully and he committed rape with her. Due to aforesaid act, the prosecutrix/ deceased had consumed poisonous substance due to which she died. The report of the incident was lodged at the Police Station. The Police conducted the investigation and filed the charge sheet before the trial court. The appellant abjured his guilt and pleaded innocent. The court after trial found commission of offence proved against the appellant beyond reasonable doubt and awarded the jail sentence.