BAIJU RAM RAWANI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction dtd. 28/6/2003 and order of sentence dtd. 30/6/2003 passed by the Court of Additional District and Sessions Judge-IV, Dhanbad in S.T. Case No. 313 of 2000, arising out of Putki P.S. Case No. 83 of 2000 dtd. 10/7/2000, corresponding to G.R. No. 2012 of 2000, whereby and where under, the learned court below has convicted the sole appellant for the offence punishable under Ss. 376/511 of the IPC and further sentenced him to undergo rigorous imprisonment for five years.

(2.) Briefly stating the prosecution case as unveiled in the written application of the informant Chandrawati Devi addressed the officer in-charge of P.S. Putki, district-Dhanbad on 10/7/2000 is as under;

(3.) It is further claimed by informant that Baiju Ram Rawani (appellant) took her daughter, aged seven years to his house and forcibly committed rape. She also stated that father of Baiju Ram Rawani was working as a mechanic in a colliery.