STATE OF ORISSA Vs. KUNA @ KUNJA BIHARI NANDA

JUDGEMENT

(1.) HEARD argument from the parties, hearing is concluded and the judgment is as follows.

(2.) RESPONDENT was prosecuted in Sessions Trial No. 62/1 of 1984 in the Court of Assistant Sessions Judge, Sambalpur for the offence under Section 376, I.P.C. on the allegation that on 16.01.1984 at about 2.30 p.m. he committed rape on the minor daughter of P. Ws.1 and 3.

(3.) ON assessment of evidence on record, Trial Court found evidence of P.W. 2, who stated about commission of rape to be true and trustworthy and the evidence of the doctor P.W. 6 and his reports Exts.3 and 4 besides the evidence of P. Ws.1 and 3 corroborative in nature to prove the charge against the accused. Accordingly the Trial Court convicted the accused for the offence under Section 376, I.P.C. and sentenced him to undergo rigorous imprisonment for seven years.