REYAZ AHMAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) By this appeal, appellant/convicted accused, Reyaz Ahmad @ Chunnu @ Md. Riyaz @ Munna is challenging the Judgment and order dtd. 18/4/2017 and 21/4/2017 passed by the learned Presiding Officer, Fast Track Court-I, Madhubani, in Sessions Trial No. 540 of 2012 between the parties, thereby convicting him of the offence punishable under Sec. 376 of the Penal Code, 1860 and sentencing him to suffer rigorous imprisonment for four years apart from imposition of fine of Rs.10,000.00 and in default to suffer further rigorous imprisonment for six 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.) After hearing the parties, by the impugned Judgment and order, the learned trial court was pleased to convict the accused and to sentence him as indicted in the opening para of this Judgment.