NARESH MANDALALIAS NARVA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE appellants have been convicted under Sections 376 and 366 IPC and sentenced to RI for ten years and five years respectively by a judgment dated 25.11.1994 passed by the 5th Additional Sessions Judge, Bhagalpur in S.Tr. No. 504 of 1992.

(2.) THE case of the prosecution is that on the night of 21.07.1991 the appellants entered into the house of P.W. 5, Dhanpatia Devi where the informant was sleeping and forcibly took her away and committed rape upon her.

(3.) THE appeal is dismissed with the modification as noted above.