GOPAL Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard Mr.Ronak Singhvi, learned Amicus Curiae for the appellant and Mr.J.R.Bijamia learned Public Prosecutor for the State of Rajasthan.

(2.) The appellant being convicted under section 323,342 & 376 Penal Code by the judgment and order dated 12.10.1984 passed by the learned Sessions Judge, Tonk in Sessions Case No. 12/84 and sentenced to suffer for various durations of rigorous imprisonment and pay fine, in default to undergo further rigorous imprisonment, is in appeal for redress.

(3.) On 07.10.1983 one Sheoji lodged a written information with the Police Station, Deoli alleging that on 05.10.1983, while his wife Sohini aged 18 years was returning from her field, followed by him (her husband), the appellant intercepted her and forcibly lifted her to his house, assaulted her severely and also committed forcible sexual intercourse with her. The report discloses that on hearing the hue and cry, the inhabitants of the locality gathered in front of the house of the appellant and eventually the victim was retrieved in tattered clothes.