BANAMALI SINGH Vs. STATE OF ORISSA

JUDGEMENT

(1.) The appellant has challenged the judgment dated 8-7-1998 passed by Shri D. K. Sahu, Sessions Judge, Balasore-Bhadrak, Balasore in S.T. No. 237 of 1997 convicting the appellant under Section 376 (1) Indian Penal Code (for short 'I.P.C.') and sentencing him to undergo rigorous imprisonment for a period of seven years and to pay a fine of Rs. 500/-, in default, to undergo rigorous imprisonment for a further period of two months.

(2.) Briefly stated the prosecution case is as follows :

(3.) The defence plea is one of denial and false implication.