TULMUL RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) By this appeal, appellant/convicted accused, Tulmul Rai @ Bisheshwar Rai is challenging the Judgment and order dtd. 26/8/2016 and 29/8/2016 passed by the learned Additional Sessions Judge, Rosera, Samastipur, in Sessions Trial No. 286 of 2012 between the parties, thereby convicting him of the offence punishable under Sec. 376 of the Indian Penal Code and sentencing him to suffer rigorous imprisonment for ten years apart from a direction to pay fine of Rs.5,000.00 and in default to undergo simple imprisonment for three months. For the sake of convenience, the appellant shall be referred to in his original capacity as "an accused".

(2.) Facts leading to the prosecution of the accused projected from the police report can be summarized thus:-

(3.) Despite chances none appeared for the appellant. I heard the learned Additional Public Prosecutor appearing the State. He supported the impugned Judgment and order.