SANJEET @ BHOKARAN DOM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Sole appellant Sanjeet @ Bhokaran Dom has been found guilty for offences punishable under Sections 376(1) IPC, 307 IPC vide judgment of conviction dated 13.11.2014 and sentenced to undergo RI for 10 years under each head as well as to pay fine of Rs. 10,000/- (composite) in default thereof, to undergo SI for 3 months additionally, vide order of sentence dated 18.11.2014 passed by Adhoc Additional Sessions Judge-1st , Jehanabad in Sessions Trial No. 349 of 2013/153 of 2013.

(2.) (Name withheld) victim (PW-1) while was admitted at Sadar Hospital, Jehanabad gave her Fard-e-beyan on 18.02.2013 at 2:00 P.M. disclosing thereunder that on the same day at about 7 :00 A.M. she along with her sister, Soni Kumari had gone to ease in a field lying east to her house. They both sat at two different places. During midst thereof, Sanjeet @ Bhokaran Dom, who happens to be relative of her villager, came, caught hold of her, threw her on the ground, gagged her mouth and then raped her. After committing the rape, he got up whereupon, she raised hue and cry attracting the persons nearby whereupon, Sanjeet @ Bhokaran Dom gave Chhura blow and then, ran away. She was taken to hospital by her family members as well as villagers.

(3.) Jehanabad Mahila PS Case No. 15/2003 was registered thereupon followed with an investigation and after completing the same, charge-sheet was submitted under Section 376 IPC, 307 IPC which ultimately facilitated the trial before the court of sessions with a finding adverse to the appellant, subject matter of instant appeal.