RABINDRA PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mrs. Neeharika Mazumdar, learned counsel appearing on behalf of the appellant and Ms. Kumari Rashmi, learned A.P.P. appearing on behalf of the State. However, no one appears on behalf of the informant.

(2.) The name of the victim, her parents, and her relatives is deliberately not being disclosed to protect the identity of the victim.

(3.) This appeal is directed against the judgment and order of sentence dtd. 20/11/2003 passed by learned 6th Additional District and Sessions Judge, Dumka in Sessions Case No. 139 of 2003 whereby and whereunder, the appellant has been convicted for the offence punishable under Sec. 376 of IPC and sentenced him to undergo RI for seven years.