SURUKUNU GOPE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. A.K.Sahani, learned counsel for the appellants and Ms. Nehala Sharmin, learned A.P.P. appearing for the State.

(2.) This appeal is directed against the judgment of conviction dated 23.02.2006 and order of sentence dated 25.02.2006 passed by Shri R.B.Singh, Additional Sessions Judge, Fast Track Court No.1, Ghatshila in Sessions Trial No. 639/1996 whereby and whereunder the appellant No.1 has been convicted under Section 376 of the IPC and appellant No.2 has been convicted under Section 376/109 of the IPC and both convicts have been sentenced to undergo R.I. for seven years.

(3.) Chakulia P.S. Case No.21/1996 has been registered on 29.05.1996 on the fardbeyan of Arjun Patar (P.W.-4) that rape has been committed upon his daughter, namely, Fulmani Patar by the appellant No.1 assisted by appellant No.2 on 26.05.1996 while she was returning to home after attending the nature call. Appellant no. 2 has tied her hand and appellant No.1 had committed rape upon her. When she returned to her house, narrated the incident to the family members and a panchayati was convened. Thereafter, the information has been given to the police upon which F.I.R. has been registered.