BIHARI GIRI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE present appeal has been filed against the judgment of conviction, dated 22.04.2013, under Sections 376 and 302 of the Indian Penal Code, passed by the learned Ad hoc Additional Sessions Judge -II, Samastipur, in Sessions Trial No. 278 of 2012/05 of 2013, and the order, dated 23.04.2013, sentencing him to suffer imprisonment for life and pay fine of Rs. 5,000/ - (Five thousand) on each count, and, in default, suffer rigorous imprisonment for six months on each count. However, both the sentences have been directed to run concurrently.

(2.) THE case of the prosecution, as unfolded at the trial, may, in brief, be described as under:

(3.) AT the trial, when charges, under Sections 376 and 302 read with Section 34 of the Indian Penal Code, were framed against the accused, he pleaded not guilty thereto.