STATE OF ORISSA Vs. PRADEEP KUMAR MAHAPATRA

JUDGEMENT

(1.) HEARD learned Addl. Government Advocate for the appellant and the judgment is as follows :

(2.) PERUSED the impugned judgment delivered by the learned Asst. Sessions Judge -cum -Chief Judicial Magistrate, Dhenkanal in S.T. No.51/8 of 1992.

(3.) ACCUSED denied to the charges framed for the offence 376(2)(g) and 323 I.P.C. In addition, the accused persons took the plea that prosecutrix is the niece of P.W.10, inasmuch as, he is the cousin of her mother being the son of her paternal uncle. Relationship of husband and wife between P.W. No.9 to 10 being not agreed upon by the relatives of both the families, they were living on rented premises in the occurrence village and that on the request of the father of P.W. No.10 they had gone to request P.W.10 to return to his family and further that because of such conduct of the accused such a false case has been foisted against them.