GOVIND YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE Appellant has been convicted under Section 376 IPC and sentenced to RI for seven years by the 2nd Additional District and Sessions Judge, Purnia in Sessions Case No. 477/93/Tr. No. 14/99 by judgment and order dated 24.05.2000.

(2.) THE case of the Informant was that the Appellant was well known to her since the last two years and good relations between them had been established on account of which she started living with him as his wife on a promise of marriage. She also became pregnant but the Appellant refused to marry her hence she instituted the present First Information Report.

(3.) DURING trial the prosecution examined six witnesses out of whom P.W. 1, Mahasundari Devi the mother of the victim has supported the fact as stated by her daughter in the First Information Report.