RABI LAKRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) The Appellants, in the above five Appeals, have faced the trial in the Court of the learned Sessions Judge, Sundergarh in Sessions Trial No.100 of 2012 arising out of G.R. Case No.508 of 2012 corresponding to Kutra P.S. Case No.108 of 2012 on the file of the learned Judicial Magistrate First Class (J.M.F.C.), Rajgangpur standing charged for commission of the offence under Sec. 376(2)(g) of the Indian Penal Code, 1860 (for short, 'the IPC').

(2.) Prosecution Case:-

(3.) In course of investigation, the I.O. (P.W.16) examined the Informant (P.W.2) and then the victim (P.W.4). The I.O. (P.W.16) sent the victim (P.W.4) for medical examination by issuing necessary police requisition and got her (P.W.4) admitted in Kutra Community Health Centre. The I.O. (P.W.16) sent a requisition to the Scientific Officer, Rourkela for spot visit and seized the wearing apparels of the victim under seizure list (Ext.5). On 26/12/2012, the I.O. (P.W.16) arrested all the accused persons and also seized their wearing apparels under seizure lists (Exts.10/1, 9/1, 8/1, 7/1 and 6/1). Thereafter, all the accused persons were also medically examined. Then, the I.O. (P.W.16), having visited the spot, prepared spot map (Ext.18). Thereafter, the I.O. (P.W.18) seized the semen, blood samples and pubic hairs, saliva of the accused persons under seizure list (Ext.3). The vaginal swab, blood sample, pubic hair and saliva of the victim were seized under seizure list (Ext.2). All the seized articles were sent for chemical examination through Court. On completion of the investigation, the I.O. (P.W.16) submitted the Final Form placing these accused persons to face the Trial for commission of the aforesaid offence.