GANANATH JENA Vs. STATE OF ORISSA

JUDGEMENT

(1.) Gananath Jena (hereinafter referred to as the 'accused') calls in question legality of his conviction for the offences punishable under Section 376 read with Section 511, and Sections 448 and 506 of the Indian Penal Code, 1860 (in short, 'I.P.C.') as made by the learned Assistant Sessions Judge-cum-Chief Judicial Magistrate, Balasore, and confirmed in appeal by the learned Additional Sessions Judge, Balasore, For such conviction, petitioner was sentenced to rigorous imprisonment for five years, six months and one year respectively with a direction to their concurrent running.

(2.) Background factars leading to trial of the petitioner as portrayed by the prosecution are as follows :

(3.) The accused pleaded innocence and false implication.