SUKHDEO ORAON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This revision application is directed against the judgment dtd. 15/4/2004 passed by learned 1st Additional Sessions Judge, Gumla in Criminal Appeal No.53/1998; whereby the judgment of conviction and order of sentence, both dtd. 4/9/98, passed by the learned 2nd Assistant Sessions judge, Gumla in S.T. No.66/95, whereby the petitioner was convicted u/s 376 IPC and was sentenced to undergo R.I. for Five years; has been affirmed and the appeal filed by the petitioner was dismissed.

(3.) The prosecution case in short is that on 6/3/94 the informant was dragged out of her house by the accused persons and was brought to the house of petitioner. At about 10.00 p.m. in the night she was brought back to her home and on the way she was raped by Sukhdeo Oraon. Thereafter, a panchayat was convened but the accused persons disturbed the panchayati.