DEEPAK SAO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The judgment of conviction and sentence under Ss. 376(f)/511 of the Indian Penal Code, is under challenge in the instant criminal appeal.

(2.) The informant of the case is the mother of victim girl aged eight years and was working as maid servant and her husband was serving in the dairy farm. On the day of incidence, like any other day in the morning, she and her husband had left her home for work

(3.) On that day i.e. 21/4/2006, at 6.30 p.m. when she returned home after days' work, she was informed by her neighbor Panchmukhi Devi that the appellant had carried her daughter towards the bush and attempted to commit rape and on hulla, being raised by her, he fled away.