GOBINDA DEEP Vs. STATE OF ORISSA

JUDGEMENT

(1.) This is an appeal U/s.383 of the Cr.P.C. preferred by the appellant against the conviction U/s.376 of the IPC and sentence to undergo rigorous imprisonment of 7 (seven) years and to pay a fine of Rs.5,000/- (Rupees Five Thousand), in default to undergo rigorous imprisonment for six months against the judgment passed in C.T. Case No.20 of 2015 dated 1.8.2017 passed by the learned Addl. Sessions Judge, Padampur.

(2.) Case of the prosecution is that the victim was aged about 20 years and unmarried. On 13.04.2015 at 3 P.M., she went to the house of her uncle and stayed in the residence of Ananda at Laumunda. In the morning she left her uncle's house. On her way back, at Ranimal, Chari Chhack, the accused was alleged to have taken her to a dilapidated house and committed rape. The parents searched and rescued her. Father lodged written F.I.R. on 14.04.2015 at 7 P.M. which was registered as Bijepur P.S. Case No.59 of 2015.

(3.) In course of investigation, the victim was examined by the Doctor-P.W.14. After completion of investigation, charge-sheet was submitted. On commitment, the trial was taken up for the charge U/s.376 of the IPC.