CHANDAN JHA @ MUNCHUN JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the appellant as well as learned APP for the State.

(2.) SOLE appellant, Chandan Jha @ Munchun Jha who has been found guilty for an offence punishable under Section 376 of the IPC by the 1st Additional Sessions Judge, Samastipur in Sessions Trial No. 635/2003 vide judgment dated 30.04.2013 and sentenced to undergo RI for 10 years as well as also slapped with fine appertaining to Rs. 10,000/ - and in default thereof to undergo RI for one year additionally vide order dated 04.05.2013, challenged the finding of guilt as well as sentence under present appeal.

(3.) THE defence case happens to be that of complete denial of the occurrence. It is also apparent that one DW, i.e, DW -1 has also been examined on behalf of defence Apart from series of Exhibits, it is also apparent that 9 PWs have been examined on behalf of prosecution to support its case.