PREMANIDHI SINGH Vs. STATE OF ORISSA

JUDGEMENT

(1.) The appellant assails the order of conviction and sentence passed by the learned Additional Sessions Judge, Parlakhemundi in Sessions Case No. 30 of 1992 convicting and sentencing Sessions Case No. 114 of 1992 under Section 376, IPC read with Section 511, IPC to undergo rigorous imprisonment for seven years.

(2.) The case against the appellant, in brief, is that on 29-3-1991 at about noon while the victim was returning to her house on the jungle road from the work site of her son at Atersingh road after providing him with his meal the appellant caught hold of her and made her naked and forcibly performed sexual intercourse with her. The victim came to her house, but being apprehensive of mal-treatment by her husband for her involvement in such an affair she went away to her mother's house. On 11-4-1991 she was brought back by her husband when the victim narrated about the occurrence. Therefore, she lodged a written information at the Police Station.

(3.) The case of the appellant is a denial of the allegations levelled against him.