BUDHIA MURMU Vs. STATE

JUDGEMENT

(1.) SHASTRAS may proclaim God manifests in the innocent smile of a child, a Philosopher may gaze at the sparkling eyes of a growing child to feel the quintessence of the universe and a poet laureate like Wordsworth may announce with divine solemnity 'Child is the father of man' and yet someone else in nostalgia may remember the house he was born, but here is a sad and unfortunate incident where the appellant succumbing to the most inferior bestial propensities of lowly human nature and exposing his perverse impulse shattered the serene innocence of a eight year girl depriving her of the life -time privilege of cherishment of the childhood memory in posied tranquillity and compelling her to remain in constant despair bearing the burnt of an incurable stigma.

(2.) THE appellant faced trial for commission of an offence under Section 376, Indian Penal Code, for having committed rape on an Adivasi girl aged eight and has been convicted by the learned trial judge. The legality of the said judgment of conviction and order sentencing the appellant to undergo rigorous imprisonment for a period of eight years and to pay a fine of Rs. 500/ -, in default, to undergo rigorous imprisonment for a further period of one month, is called in question by the appellant.

(3.) THE plea of the accused Is one of denial simpliciter.