VIJAY KUMAR SHRIVASTAVA Vs. STATE OF BIHAR

JUDGEMENT

(1.) AFTER being indicted of committing the offence under Section 376 IPC, the solitary appellant was put on trial in Sessions Trial No.260 of 2005 by the learned Presiding Officer of Fast Track Court No.IV, Buxar. The appellant was convicted of committing the offence and was directed to suffer rigorous imprisonment for ten years as also to pay a fine of Rs.1,000/-. The learned trial Judge did not indicate as to what would befall the appellant if he was not paying the fine which was the part of the sentence. The appellant appeals against the judgment of conviction and order of sentence dated 09.01.2007 passed in the above noted Sessions Trial.

(2.) MOTHER of the victim Subhanti Kumari, a child of three years, is the informant. It was stated by P.W.1 that the victim and her two sons P.Ws.3 and 4 had gone to play and the victim came back bleeding from her private parts to point out that it was this appellant who had raped her after closing the doors of the room of his house. It was stated that the appellant was a bachelor and his parents were dead. He had driven away P.Ws.3 and 4 and committed the act with the little child.