MANGULU JENA Vs. STATE OF ORISSA

JUDGEMENT

(1.) The appellant Mangulu Jena faced trial in the Court of learned Adhoc Additional Sessions Judge, Fast Track Court, Kenojhar for offences punishable under sections 376 and 306 of the Indian Penal Code on the accusation that he committed rape on the victim on 30.11.2011 and thereby abetted the commission of suicide by the victim on 04.12.2011.

(2.) The prosecution case, in short, is that the victim was aged about seventeen years at the time of occurrence and as per the first information report lodged by P.W.1 Chintamani Jena, the grandfather of the victim, on 30.11.2011 while the victim had been to the village pond locally known as 'Sindurigahiri Pokhiri' for taking bath, the appellant committed rape on her and out of shame, the victim committed suicide coming in front of a running train.

(3.) During course of trial, the prosecution examined eleven witnesses.