GHANSHYAM Vs. STATE OF M.P.

JUDGEMENT

(1.) APPELLANT Ghanshyam has been convicted under section 376 Indian Penal Code for committing rape on Kewrabai (PW 1) aged about 18 years and sentenced to rigorous imprisonment for three years and to a fine of Rs. 100/ -.

(2.) THE prosecution case was that on 10.11.1986 Kewrabai (PW 1) came back to her house after taking bath in the village tank. She was changing her clothes in her courtyard. The accused entered into her house, took her in the verandah and committed sexual intercourse with her. The husband of the prosecutrix saw the accused making an exit from his house. Kewarabai (PW 1) went to the Police Station and lodged the report Ex. P -1 on the same date.

(3.) IN this appeal it is argued that the evidence adduced by the prosecution is not satisfactory and it does not prove the guilt of the accused.