MANIK MAHATO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This appeal is directed against the judgment of conviction and order of sentence dtd. 5/10/2004, passed by the learned Sessions Judge, Seraikella-Kharsawan, in Sessions Trial No. 54 of 2003; whereby the appellant was convicted under Sec. 363 and 376 IPC and sentenced to undergo R.I. for 3 years under Sec. 363 IPC and RI for 7 years u/S 376 IPC and both the sentences were directed to run concurrently.

(3.) The prosecution case in brief is that on 20/6/2002, Chandmoni Mahto (victim) had been taken by the appellant to Tata by giving allurement of marriage. From there, he took her to his friend's house and there he kept her and raped her for 13 days. Thereafter, he took her to village Karkidih to another friend's house and again raped her and from there he fled away leaving her in that house.