SHANKAR PAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) STATEMENT /Fardbeyan of Raj Kumari Devi P.W.1 has been made basis for the F.I.R. of this case which, in brief, is that her (informant's) five years' old daughter Rina Kumari on 22.6.1993 at about 9.00 AM was coming home from Darwaza. In the way this accused appellant caught hold of her and took her to Basbitti. Her daughter P.W.6 cried. Informant came out from her house and found the appellant Shankar Pasi committing rape upon her daughter and her daughter was crying.

(2.) ON informant's alarm villagers including Ramasis Mahto came but appellant had left the place of occurrence. There appeared blood stained. Shankar Pasi was searched by villagers but could not be traced. Victim P.W.6 was carried to Dalsingsarai Hospital where she was given medical treatment. Informant's statement was recorded in the Hospital by ASI Ram Sharnagat Singh of Dalsingsarai Police Station.

(3.) TRIAL ended in conviction and sentence to accused appellant for the offence under section 376 of the Indian Penal Code.