HIRA LAL MEHTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the appellant and learned counsel for the State.

(2.) THIS is an appeal preferred by solitary appellant against his conviction for the offences under section 376 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for seven years and to pay a fine of Rs. 5000/- in default, further imprisonment for three months as awarded on 15.12.2010 by Additional Sessions Judge, Fast Track Court ­ II, Araria, in Session Trial No. 495/1993, Tr. No. 106/2009 arising out of Bhargama P.S. Case No. 58/1991.

(3.) TO substantiate the charges prosecution has examined altogether three witnesses besides producing three documents: