BANGALI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The judgment and order dated 20.12.1986 passed by the learned Sessions Judge, Dholpur in Sessions Case No.100/1985, thereby convicting the appellant under Section 376 IPC and sentencing him for five year's rigorous imprisonment and also requiring him to pay fine of Rs.500/-, in default, to undergo rigorous imprisonment for further three months, constitutes the subject matter of challenge in the instant appeal.

(2.) We have heard Mr.Deepak Soni, learned counsel for the appellant and Ms.Sonia Shandilya, learned Public Prosecutor, Rajasthan.

(3.) A written report was lodged on 14.5.1985 by Thakurdas, father of the prosecutrix, Guddi with the Officer Incharge, Rajakheda Police Station alleging that while his daughter (Guddi), in the afternoon of that day, had taken her cattle to the nearby river for drinking water and was returning thereafter, the appellant committed forcible sexual intercourse on her, by felling her on the bank of the river. The report disclosed that on being told about the incident, the informant, without delay, did lodge the FIR.