DINESH KAMTI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the learned counsels appearing on behalf of the parties.

(2.) THIS is an appeal preferred by solitary appellant against his conviction for the offence under Sections 376/511, 448 and 323 of the Indian Penal Cod, wherein, the appellant was sentenced to undergo rigorous imprisonment for seven years under Sections 376/511 of the Indian Penal Code and one month each under Sections 448 and 323 Indian Penal Code, however, the sentences were to run concurrently, as awarded by 1st Additional Sessions Judge, Katihar on 12th July, 1999 passed in Sessions Trial No. 42 of 1994 arising out of Katihar Town P.S. Case No. 262 of 1993, G.R. Case No. 1296 of 1993.

(3.) THE police instituted the case and after completing all the legal requirements filed charge-sheet against the appellant for the offence under Sections 448, 323 and 376/511 of the Indian Penal Code. In order to substantiate the charges altogether seven witnesses including one court witness, namely, Shyam Narayan Singh (C.W.-1) were produced by the prosecution besides following documents:-