LALLU KOL @ PREMMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Appellant has filed this appeal against the judgment dated 02.04.2008 passed by the Sessions Judge, Shahdol in Sessions Trial No. 164/2007 whereby the appellant has been convicted and sentenced as under : <FRM>JUDGEMENT_24_LAWS(MPH)5_2018_1.html</FRM>

(2.) The prosecution story in brief is that, on 09.06.2007 at around 9 o' clock at night, the appellant came to the house of the prosecutrix. He tried to strip her. The prosecutrix resisted. Thereafter, appellant had inflicted blows by hands and fist on her face and chest. He tied her mouth with gamcha (cloth), removed her saree and thereafter committed rape with her. Thereafter, he ran away from the place. Report of the incident was lodged at the police station. After investigation charge-sheet was filed against the appellant.

(3.) During trial appellant abjured guilt and pleaded innocence. The trial Court held the appellant guilty and convicted him as mentioned hereinabove.