PAPPU SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This appeal was preferred originally by this appellant and another appellant- Anil Singh, both of whom were convicted by the learned trial Court under Sec. 376(2)(g) of the IPC. During pendency of appeal, appellant- Anil Singh died and appeal on his behalf abated by order dtd. 28/4/2017.

(2.) Victim is the informant of the case. As per the FIR, on 13/1/2002 in the day time, she had gone in the jungle area to collect cow dung. In the jungle area, two persons saw her alone who ravished her by turn and thereafter, they proceeded in westward direction. In the meantime, her husband and villagers came there, and she narrated to them about the incidence. They chased and apprehended one of them who disclosed his name as Pappu Kumar and gave the name of the person who had absconded as Anil Kumar. Pappu Kumar (Appellant) was caught and produced in the police station.

(3.) On the basis of the statement of the victim, Hunterganj P.S. Case No.5/2002 was registered under Sec. 376 of the IPC against this appellant and the co-accused, Anil Kumar. Police on investigation, found the case true and submitted charge sheet. Both the accused persons were put on trial under Sec. 376(2)(g) of the IPC.