MD NASIM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) This appeal is filed against the Judgment and order dated 24.08.1998 and 31.08.1998 passed by the Ist Additional District Judge, Purnea in Sessions Trial No. 667 of 1997/55 of 1998 convicting the appellant under Section 376 of I.P.C. and sentencing him to undergo R.I. for 10 years.

(3.) Fardbeyan of the victim's father has been made basis for F.I.R. which, in brief, is that her 13 years daughter came in company of this appellant along with Khurshid and both the persons committed rape upon her. In the morning, on information informant along with others went to orchard of polytechnic found present his daughter, this appellant and one Khurshid. Khurshid left the place but Nasim, appellant was caught along with his daughter.