RAM ASHISH SAHNI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Ms. Archana Sinha, learned counsel, who has been appointed Amicus Curiae to assist the Court on behalf of the appellant in this appeal.

(2.) The appellant has been convicted under Section 376/511 of the Indian Penal Code and has been convicted to undergo rigorous imprisonment for two years. He has also been convicted under Section 447 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for three months.

(3.) Munshi Pandit, the informant of this case alleges that during the early hours of 11th March 1999, he was sleeping in his house in the courtyard whereas his wife Bimla Devi was sleeping in the verandah. He alleges that accused Ramashish Sahni entered his house. On hearing the shouts for help he woke up and saw the appellant running out from his house. His wife disclosed that the appellant was trying to rape her. The informant and his family members chased the appellant which led him to fall and hit his head on a brick. Apart from this, he received certain other injuries on various parts of his body. He was taken for treatment to the doctor and thereafter produced in the police station.