PAPPU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard Mr.Hari Prasad Jangid, learned counsel for the appellant and Mr.Pradeep Shrimal, learned Public Prosecutor for the State of Rajasthan.

(2.) Being aggrieved by his conviction under section 376 IPC and the sentence as a consequence for 10 years' rigorous imprisonment and fine of Rs.500/-, in default rigorous imprisonment for further 2 months, the appellant herein challenges the judgment and order dated 25.07.1990 passed by the learned Sessions Judge, Sawai Madhopur in Sessions Case No.24/1989 to the above effect.

(3.) One Ms.Ram Kanya, mother of Bajrangi, lodged a written information with the Police Station Khandar on 06.03.1989 alleging that on 04.03.1989 at about 4.00 p.m. one Chhangi came to her house and informed her that her daughter (Bajrangi) had been raped by the appellant. The report disclosed that on receiving this information, the informant rushed to the place indicated by Chhangi and found her daughter lying unconscious and bleeding from her vagina. After the victim was brought home and was attended to, she on being a little well disclosed that the appellant, while she was returning from school, had forcibly fallen her on the ground under a babool tree and had committed rape on her. The report further disclosed that thereafter the appellant's family members threatened and intimidated them, for which written report could not be filed earlier.