UDAY NARAYAN JANA Vs. STATE OF W B

JUDGEMENT

(1.) The Victim Girl P.W. 2 who was a Minor resided at Atilaguri with her parents. Misfortune stuck her on the fateful day when she went out of her house. P.W. 2 in the evening of 2/6/1985 went to collect the dues from the various shops towards the supply of milk and curd supplied by her father P.W. 1 and also for doing some marketing. Since her father P.W. 1 was unwell she was entrusted with the said job, on that particular day and her mother (not examined) was also away from home.

(2.) While she was proceeding towards the market after completing her collection, she came across the Appellant Mantu (Criminal Appeal No. 283/1988). She was given a betel by him and after consuming the same, she felt uneasy and was not in a position to talk. She was taken in a Risckshaw and thereafter by a bus to Digha.

(3.) Where she was kept in a room by Appellant Mantu. Appellant Mantu gave her a tablet when she had asked for water. For four days he stayed with P.W. 2 and violated her and bit her breast. After he left Accused Bapi and Appellant Uday (in Criminal Appeal No. 280/1989) also forcibly ravished her for two days continuously. Thereafter Appellant Mantu again came and gave some tablets to her. It is after she was administered with such tablets she lost her power of speech.