RAM BABU DAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) Appellant Ram Babu Das has been found guilty for an offence punishable under section 376 I.P.C. and sentenced to undergo R.I. for ten years as well as to pay a fine of Rs.10,000/- and in default thereof, to undergo R.I. for six months vide the judgment of conviction dated 24.11.2015 and the order of sentence dated 27.11.2015 passed by the Addl. Sessions Judge IV, Patna City in S.Tr.No. 282/2014 arising out of Khusrupur P.S.Case No. 62/2013.

(2.) Victim, name withheld (P.W.1) filed a written report on 3.8.2013 on an allegation that in the preceding night (2.8.2013) at about 8 P.M. while she was cleaning utensils outside her rented house lying at village Ganichak, all of a sudden, one person came to her and disclosed that his father is a Bhagat and so, got herself treated by him. Putting faith upon him, she accompanied. When they came near Saafipur, he took her inside an abandoned house, where she was forced to lie down and committed rape on her. After commission of rape, he left her. During course of taking her away, he has disclosed his name as Ram Babu Das, son of Dilip Das of village Saafipur, P.S. Khusrupur, District Patna. It is also to be noted that the victim has also disclosed her address as- wife of Dilip Sah of village Saafipur, P.S. Khusrupur, District Patna.

(3.) After registration of Khusrupur P.S.Case No. 62/2013, investigation commenced and after concluding the same, charge sheet has been submitted, facilitating the trial, meeting with ultimate result, subject matter of the instant appeal.