HURO MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Instant appeal is filed against the judgment of conviction and order of sentence dtd. 19/12/2011 passed by learned Additional District and Sessions Judge, Godda in Special Case No.24 of 2010 whereby and whereunder the appellants have been convicted under Ss. 323/34 of the Indian Penal Code and Sec. 3(i)(xi) of the Scheduled Cast/Scheduled Tribe (Prevention of Atrocities) Act.

(2.) The case of prosecution, as set out in the written report lodged by Manti Devi on 28/9/1999 is that the appellants conjointly assaulted him and attempted to commit rape with her. On alarm being raised, the villagers gathered there and rescued her.

(3.) On the basis of written report, Poraiyahat P.S. Case No.132 of 1999 was registered under Ss. 379, 376/ 511/34 of the Indian Penal Code. The police, on investigation, found the case true and submitted charge sheet.