PEETHA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This Criminal Appeal under section 374 (2) of the Code of Criminal Procedure, 1973 has been preferred against the judgment dated 5.5.2000 passed by Sessions Judge, Damoh, in Sessions Trial No.86 of 1999, whereby the learned Sessions Judge has convicted appellant Peetha under section 376(1)/511 of IPC and sentenced to undergo R.I. for three years and fine of Rs. 500/- with default stipulation.

(2.) The facts giving rise to this appeal may be summarized as hereunder:

(3.) After reaching at home, prosecutrix narrated the incident to Gangabai (P.W. 3), motherin-law of the prosecutrix and on the same day prosecutrix went with her and lodged report in Police Station, Rajpura, District Damoh.