PAWAN KUMAR PRASAD Vs. STATE OF ORISSA

JUDGEMENT

(1.) The appellant in this appeal has called in question the judgement and conviction passed by the Learned Ad hoc Additional District and Sessions Judge, FTC, Rourkela in ST Case No-163/30 of 2003 from inside the jail.

(2.) By the aforesaid judgement the appellant has been convicted for committing offences U/s.376(2) and 366-A of I.P.C and accordingly has been sentenced to undergo rigorous imprisonment for a period of 10 years followed by payment of fine of Rs.20,000/- in default to undergo rigorous imprisonment for six months for offence U/s.376(2) of I.P.C. He has also been sentenced to undergo rigorous imprisonment for a period of 7 years and to and to pay a fine of Rs.2000/- in default stipulation of further undergo rigorous imprisonment for two months for the offence U/s.366-A of I.P.C. As per the said order the substantive sentences are to run consecutively.

(3.) Prosecution case runs as under: