RANJEET KUMAR PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Appellant, Ranjeet Kumar Paswan has been found guilty for an offence punishable under Section 376 IPC and sentenced to undergo RI for 10 years as well as to pay fine appertaining to Rs. 2500/- in default thereof, to undergo RI for one month vide judgment of conviction dated 04.06.2016 and order of sentence dated 08.06.2016 passed by 3 rd Additional Sessions Judge, Vaishali, Hajipur in Sessions Trial No. 221/2012 arising out of Mahua PS Case No. 96/2011.

(2.) Subodh Paswan (PW-5), father of the victim girl (name withheld), gave his Fardbeyan on 16.03.2011 at about 1:00 PM at Mahua Hospital where the victim (PW 8) a kid, aged about three years was admitted for treatment as she was brutally ravished in an inhuman manner disclosing therein that while his daughter was playing near about Jagi Baba Asthan, his neighbour, Ranjeet Kumar Paswan came, allured her and then, took her to a field by the side of Jogi Baba Asthan having a 'Kara' (a kind of thatch) where after lying her down committed sin. Out of pain and trauma, his daughter shouted whereupon, he being engaged at some distance, rushed and gone inside the 'Kara' where he has seen his daughter lying and was weeping. He has also seen blood oozing out from her genital and spread over from her waist to the legs. Her frock and panty were soaked with blood. Seeing him, Ranjeet began to flee whereupon, they have apprehended him.

(3.) After registration of Mahua PS Case No. 96/2011, investigation commenced and completed by way of submission of charge-sheet, facilitating the trial meeting with the ultimate result, subject matter of the instant appeal.