VIJAY MANJHI Vs. THE STATE OF BIHAR

JUDGEMENT

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

(2.) THE appellant has been convicted under Section 376(g) of the Indian Penal Code and sentenced to undergo rigorous imprisonment for ten years and to pay a fine of Rs. 10,000/ - and in default of payment of fine has further been sentenced to undergo rigorous imprisonment for six months.

(3.) ON the fardbeyan of the informant, First Information Report was lodged and investigation proceeded. During investigation, the statement of the victim was recorded under Section 164 of the Cr.P.C. The victim was medically examined. Thereafter seizure list was prepared regarding the seizure of a panty with mark of semen which was borne by the victim, marked as Ext. 1 and the panty was sent for chemical examination to the Forensic Science Laboratory and report of the Forensic Science Laboratory regarding the panty was marked as Ext. 3 and the serological report was marked as Ext. 3/1 and the police after investigation recorded the statement of the witnesses and submitted charge sheet on which cognizance was taken, case was committed to the Court of Sessions and after framing of charge for the offence under Sections 376 and 377 of the Indian Penal Code, trial proceeded.