CHALAUNWA URANW Vs. STATE OF BIHAR

JUDGEMENT

(1.) The appellant has been convicted under Section 376 IPC and sentenced to RI for ten years by a judgment dated 13.04.2006 by the Additional Sessions Judge, F.T.C.-II, Rohtas at Sasaram in S.Tr. No. 202/04..

(2.) The prosecution case is that on 26.01.2004 the four year daughter of the informant was taken away by the appellant for feeding her biscuits and she was left at her door later when it was discovered that she had sustained serious injuries on her private parts.

(3.) During trial the prosecution in all examined nine witnesses out of whom P.W. 1, P.W. 2, P.W. 3, P.W. 5, P.W. 6 and P.W. 7 are hostile witnesses whereas P.W. 8 is the Doctor who examined the injured. P.W. 9 is the Investigating Officer and P.W. 4 is the informant of the case.