BHOLA RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Appellant, Bhola Ram @ Bholi Ram has been found guilty for an offence punishable under Section 376 IPC and sentenced to undergo R.I. for 10 years as well as to pay fine appertaining to Rs.10,000/- in default thereof, to undergo S.I. for six months additionally, by the First Additional Sessions Judge, Patna in Sessions Trial No.737 of 2012 vide judgment of conviction dated 27.07.2016 and order of sentence dated 02.08.2016.

(2.) Geeta Devi, PW.1 gave her fardbeyan on 02.03.2012 at about 05:10 PM at her house disclosing therein that she happens to be a labourer. Today, since morning hour she has been engaged in harvesting mustard crop of Bablu Singh. Her son Vijay Kumar aged about 10 years, daughter (victim) name withheld aged about 8 years and Jaut (son of Debar) Chotu Paswan were also there.

(3.) After registration of Athamalgola P.S. Case No.17/2012, investigation commenced and after concluding the same, charge sheet has been submitted facilitating the trial meeting with the ultimate result, subject matter of instant appeal.