TITU SAHU @ SATYABADI SAHU Vs. STATE OF ORISSA

JUDGEMENT

(1.) The petitioner, being arraigned as an accused in G.R. Case No.1646 of 2012 of the file of the learned S.D.J.M., Berhampur arising out of Gopalpur P.S. Case No.149 of 2012; faced the trial in the Court of the learned Assistant Sessions Judge (Special Track Court), Berhampur in S.T. Case No.128 of 2013 for commission of offence under section 341/376/354/506 IPC. The petitioner in the trial has been convicted for the offence under section 341/376/506 IPC. The judgment of conviction being passed on 27.01.2016, he has been sentenced as under:-

(2.) Being aggrieved by the said judgment of conviction and the order of sentence as above, this petitioner as the appellant filed an appeal before the learned Sessions Judge, Ganjam, Berhampur. That criminal appeal, i.e., Criminal Appeal No.07 of 2016 having been dismissed confirming the conviction and sentence, the present revision has come to be filed.

(3.) The long and short of the prosecution case is that on 4.12.2012 at 8.30 pm, the victim-minor aged about 12 years reported at Gopalpur PS that the accused having sexually assaulted her had been threatening that in case she would tell that to someone, she would be killed.