BHIMA BHOI Vs. STATE OF ORISSA

JUDGEMENT

(1.) This is yet another case of unwanted and unintended pregnancy. The girl child who was shown this world by her unwed mother is not a sign of true love but of forced love. The victim of rape has to suffer tragedy throughout her life as she believed on the treacherous lover who left her on the doorstep of uncertainty to live a life of insecurity.

(2.) The prosecution case, as per the First Information Report lodged by the victim 'RB' is that she was aged about sixteen years and a resident of village Banjhipali under Binka Police Station in the district of Sonepur. She was extremely poor and working with her parents as binding labourers of Kundu leaves in different villages. One Contractor namely Jalu Hue who belonged to village Kaintara was doing Kendu leaves business. The appellant Bhima Bhoi who happened to be the nephew of the contractor Jalu Hue was also working as binding labourer of Kendu leaves along with his mother.

(3.) The officer-in-charge of Binka Police Station namely, Kishore Kumar Panigrahi (P.W.8) reduced the oral report of the victim into writing and treated it as First Information Report and registered Binka P.S. Case No. 91 dated 06.11.2004 under sections 493 and 376 of Indian Penal Code and himself took up investigation of the case.