RAJU TOPPO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE sole appellant, Raju Toppo @ Togi Toppo was put on trial to face charges under Sections 366A, 376 and 363 of the Indian Penal Code on the allegation that he having enticed away a minor girl (daughter of Ramashish Sharma, P.W.1) committed rape upon her.

(2.) THE court did not find the appellant guilty for the offences under Sections 366A and 376 of the Indian Penal Code and hence, acquitted the appellant for the said charges. However, the court having found the appellant to be guilty for an offence under Section 363 of the Indian Penal Code sentenced him to undergo rigorous imprisonment for five years.

(3.) ON such allegation, a case was registered as Dhurwa P.S. Case no.66 of 2005 under Sections 366, 366A of the Indian Penal Code.