SUREN YADAV AND ORS Vs. STATE OF BIHAR

JUDGEMENT

(1.) The Appellants have been convicted for the offence under Section 376 Indian Penal Code and sentenced to rigorous imprisonment for five years by the 2nd Additional Sessions Judge, Banka, in Sessions Trial No. 724 of 2000 by a Judgment and order of conviction dated 18.1.2002/30.1/1.2.2002.

(2.) The case of the Prosecution according to the Prosecutrix is that on 20.4.2002 while she was passing by some fields, the accused persons charged her for having got grazed the plants of vegetables and on denial by her, the accused persons committed rape upon her and committed theft of her personal belongings.

(3.) During Trial, the Prosecution examined five witnesses.