REGENT COMPUTRONICS PVT. LTD.

Rajesh Bahelia Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

RAMESHWAR S O KALYAN SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
BHARWADA BHOGINBHAI HIRJIBHAI VS. STATE OF GUJARAT [REFERRED TO]
PRITHI CHAND VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
STATE OF RAJASTHAN VS. NARAYAN [ RELIED ON]
NARAYANAMMA KUM STATE OF KARNATAKA VS. STATE OF KARNATAKA:MUNIYAPPA [REFERRED TO]
STATE OF RAJASTHAN VS. N K THE ACCUSED [RELIED ON]
STATE OF HIMACHAL PRADESH VS. MANGO RAM [REFERRED TO]
RAM DEO CHAUHAN ALIAS RAJ NATH CHAUHAN VS. STATE OF ASSAM [REFERRED TO]
DEVINDER SINGH VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
STATE OF M P VS. BALU [REFERRED TO]
STATE OF M P VS. BALA alias BALARAM [REFERRED TO]
RAM KUMAR VS. STATE OF HARYANA [REFERRED TO]
STATE OF M. P. VS. HARIRAM [REFERRED TO]
PAPPU VS. STATE OF M P [REFERRED TO]
SUKHMAN VS. STATE OF M P [REFERRED TO]
CHAIN SINGH VS. STATE OF M.P. [REFERRED TO]

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment dated 7 -9 -1994 passed by Third Additional Sessions Judge, Rewa in S.T. No. 166/1993, whereby the appellant was convicted under Section 376 of the IPC and sentenced to undergo RI for 7 years and to pay fine of Rs. 500/ - and in default, to suffer SI for 15 days.

(2.) THE prosecution story, in short, may be narrated as under:

(3.) TO bring home the charge, the prosecution examined as many as 12 witnesses including the prosecutrix, her cousin Sunita, mother Shyamwati, Jagwanshi and the medical experts. No evidence was led in defence. Upon a critical appraisal of the entire evidence on record, learned Trial Judge, for the reasons assigned in the impugned judgment, concluded that the charge of rape was proved beyond a reasonable doubt. He, accordingly, convicted the appellant and sentenced him as indicated hereinabove.

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RAJESH BAHELIA Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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