SUNIL YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) By this appeal, the appellant/accused is challenging the judgment and order dtd. 24/8/2016 and 30/8/2016 respectively, passed by the learned Additional Sessions Judge-III, Madhepura, thereby convicting him of the offences punishable under Ss. 366 and 376 of the Indian Penal Code. On each count he is sentenced to suffer rigorous imprisonment for ten years apart from imposition of fine of Rs.50,000.00. In default, the appellant is sentenced to suffer imprisonment for six months for each offence. The learned Trial Court had directed that substantive sentences shall run consecutively. 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.) I heard the learned counsel appearing for the appellant at sufficient length of time. By taking me through the entire record and proceedings, he argued that the prosecution has failed to prove the offences alleged against the accused. As usual none appeared for the state.