JAGANNATH BENIA Vs. STATE

JUDGEMENT

(1.) The appellant has challenged the judgment dated 8-8-1995 passed by Shri B. N. Das, Assistant Sessions Judge, Jeypore in Sessions Judge No. 30 of 1994 convicting him under Section 376 of the Indian Penal Code (hereinafter referred to as 'IPC') and sentencing him to undergo rigorous imprisonment for seven years and to pay a fine of Rs. 3,000.00, in default to undergo rigorous imprisonment for a further period of six months.

(2.) Prosecution case briefly stated is as follows :-

(3.) Miss Panda, learned counsel for the appellant, and the learned Addl. Standing Counsel were heard at length. Learned counsel for the appellant assailing the impugned judgment as unsustainable, contended that the trial Court fell into errors in basing the conviction of the accused on the uncorroborated and sole testimony of the victim girl. Learned Additional Sanding Counsel supported the impugned judgment.