TIKEI PRADHAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) The captioned appeal assails the order of conviction and sentence dated 28.12.2011 passed by learned Additional Sessions Judge, Talcher, Angul under section 376(2)(f) of Penal Code in C.T.(SS) 7 of 2011.

(2.) The factual matrix leading to the case of the prosecution is that on 26.11.2010 at about 6.00 PM, the minor daughter of the informant aged about 7 years returned to the house by crying. On query being made, she informed to the informant that the present appellant after giving Rs.10.00 to the victim took her to nearby the jungle and made forcible sexual intercourse with her and as such she had sustained bleeding injury on her person. Thereafter, the informant informed the villagers and also lodged the F.I.R. in writing.

(3.) During investigation, the victim girl was examined by the doctor and witnesses were examined. The police seized the wearing apparels of the victim girl and the appellant. The seized properties were sent for chemical examination. After due investigation, charge sheet was submitted.