SANTHA CHARAN PATTNAIK Vs. STATE OF ODISHA

JUDGEMENT

(1.) Convict is the Appellant. He was convicted for the offences under Sections 302/376, I.P.C. and was sentenced to suffer imprisonment for life and R.I. for seven years with fine of Rs.10,000/- (ten thousand), in default, to suffer further R.I. for two years respectively with a direction for both the sentences to run concurrently. Hence this Appeal.

(2.) It happened on 30.09.2008. The spot is the Government Prakalpa (Project) U.P. School at village Nimina under Polasara Police Station in the district of Ganjam. A girl student of Class-VII of that school, aged about 12 years, was seen lying unconscious in the Girls' Urinal by two girl students, namely Kumari Tapaswini Sahu (P.W.7) and Kumari Nandini Behera (P.W.16) when they had gone there to attend the call of nature. They found marks of injuries on her face and neck. It was about 11.30 A.M. then. Both of them immediately rushed to the Headmaster (P.W.10) of the school to report about the incident. There was hue and cry in the school. The body of the girl was brought to the school verandah for first aid nursing.

(3.) In the trial, the accused pleaded not guilty to the charges and claimed to be tried.