BHERA RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the appellants and learned Additional Public Prosecutor for the State.

(2.) THE two appellants have preferred this appeal against their convicted and sentence for the offences under Sections 376 and 379/34 of the Indian Penal Code, to undergo rigorous imprisonment for ten years and two years respectively, which are to run concurrently, as awarded on 16th April 2002, by learned 2nd Additional Sessions Judge, Motihiari, in Session Trial No. 370/7 of 1998/99 arising out of Turkaulia P.S. Case No. 92/95.

(3.) IN order to substantiate the charges prosecution produced the following documentary evidence besides examining seven witness: