MATU SITARI Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE appellant from inside the jail has challenged this order of conviction and sentence passed by learned Special Judge, Keonjhar convicting him for offence under Section 376(2)(f) of I.P.C. along with Section 3(2)(v) of the SC and ST (P.A.) Act and sentencing him to undergo rigorous imprisonment for a period of 10 years with payment of fine of Rs. 10,000/ - in default to undergo rigorous imprisonment of one month.

(2.) PROSECUTION case is the following: -

(3.) DURING trial, the prosecution examined nine witnesses, when the defence examined one. The appellant took the plea of complete denial and false implication on account of previous enemity with that Mangal Babanga who is said to have foisted the case against the appellant.