BASANTA KISAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) The petitioner, by filing this revision, has assailed the judgment dated 16.07.2018 passed by the learned Additional Sessions Judge, Deogarh in Criminal Appeal No.09 of 2018/04 of 2018 confirming the judgment of conviction and order of sentence dated 22.2.2018 and 7.3.2018 respectively passed by the learned Assistant Sessions Judge (S.T.C.), Deogarh in Sessions Trial No.46/14 of 2015.

(2.) The prosecution case, in short, is that the accused and the victim come from the same caste. The accused once having forcibly committed sexual intercourse with the victim; she became pregnant and when was carrying five months of pregnancy, the accused, who had then promised to marry her, refused to go for marriage. So, a meeting was convened in the village and as nothing could be decided, ultimately the victim (P.W.4) lodged the F.I.R. (Ext.6).

(3.) The defence plea is that of complete denial and false implication.