KARAM SINGH BEDIA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In her fardbeyan which was recorded on 03.06.2007 at 15:30 hrs. the victim lady has named Karam Singh Bedia who along with 8-9 unknown persons have committed dacoity in her house in the night of 2/3.06.2007 and Karam Singh Bedia has sexually ravished her. On the basis of her fardbeyan, Angara P.S. Case No. 48 of 2007 has been registered against Karam Singh Bedia and 8-9 unknown persons under sections 395 and 376 of the Indian Penal Code. After the investigation, a charge-sheet was submitted against Karam Singh Bedia, Laldeo Bedia, Mahaveer Lohra, Boka Oraon @ Suresh Oraon and Somra Bedia who have faced the trial on the charge under section 395 of the Indian Penal Code, section 412 of the Indian Penal Code and section 376(2)(g) of the Indian Penal Code.

(2.) The accused, namely, Boka Oraon @ Suresh Oraon has been acquitted of the criminal charges framed against him.

(3.) The appellants, namely, Karam Singh Bedia, Laldeo Bedia, Mahaveer Lohra and Somra Bedia have been convicted and sentenced to R.I for Ten Years and fine of Rs. 2000/- each, both under section 395 of the Indian Penal Code and section 412 of the Indian Penal Code.