MUKTE SA AND AMBIKA Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE appellants Mukte Sa and Ambika Kishan alias Thoro Kishan have been convicted Under Sections 376(2)(g)/34. I.P.C. by Sri P.N. Patnaik, Sessions Judge, Sundargarh in Sessions Trial No. 120/92 and sentenced to undergo R.I. for ten years and to pay a fine of Rs. 2000/ in default to undergo R.I. for two years more.

(2.) THE prosecution case runs as follows :

(3.) IN order to bring home the charge against the appellants, prosecution has examination four P.Ws. in all. Out of them P.W. 1 is the prosecutrix, P.W.2 is the medical officer who examined the prosecutrix, P.W.3 is the aunt of the prosecutrix and P.W.4 is the Investigating Officer. The defence has examined two witnesses in support of its case. Besides, one Court witness (C.W.I) has been examined. He was the J.M.F.C. Sundargarh who recorded the statements of two witnesses under Section 164, Cr.P.C.