SANTOSH BIND @ SANTOSH BIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Appellant, Santosh Bind @ Santosh Bin has been found guilty for an offence punishable under Section 376 IPC and sentenced to undergo R.I. for ten years as well as to pay fine appertaining to Rs.10,000/- in default thereof, to undergo S.I. for six months, additionally, vide judgment of conviction dated 06.12.2013 and order of sentence dated 09.12.2013 passed by the First Adhoc Additional Sessions Judge, Bagaha, West Champaran in Sessions Trial No.22/2003.

(2.) Victim (name withheld), PW.6 gave her fardbeyan on 18.12.2001 disclosing therein that on 14.12.2001 while her father was not present, she was sleeping along with her brother in her house. After removing the wooden door, Santosh Bind intruded inside her room, broken the string and then committed rape. Out of pain she raised alarm attracting her brother, Bhabhi seeing whom, Santosh ran away.

(3.) After registering Bagaha (Bhairoganj) P.S. Case No.235/2001 investigation commenced and concluding the same, charge sheet has been submitted, facilitating the trial, meeting with the ultimate result, subject matter of instant appeal.