BALDHARI OHDAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) ORDER :- This appeal, at the behest of the sole appellant Baldhari Ohdar is directed against the judgment and order dated 23-5-98 in S.T.No. 280/96 passed by Sri Tarkeshwar Prasad, the then Sessions Judge, Gumla whereby and whereunder the appellant has been convicted under Section 376, IPC and sentenced to undergo RI for ten years.

(2.) The case came to be instituted and investigated on the basis of a Complaint Petition No. C. 135/96 (Ext. 1/1) filed by Asthami Kumari, the prosecutrix (P.W.1) in the Court of C. J.M., Gumla on 23-8-1996.

(3.) The case was, ultimately, committed to the Court of Session by C.J.M., Gumla on 3-12-96.