RAMU MANDAL Vs. STATE OF BIHAR NOW JHARKHAND

JUDGEMENT

(1.) All the three appellants were put on trial for charges under Sections 20O6 Ramu Mandal v. State of Bihar 4515 376(G)/120B on the allegation that all the three accused persons committed mass rape upon the prosecutrix, Surti Devi (P.W.4). The learned Judge having found the appellants guilty convicted each of them under Section 376(G)/120B of the Indian Penal Code and sentenced each of them to undergo R.I. for 10 years.

(2.) The case of the prosecution is that the informant, Surti Devi (P.W. 4) on 12-6-1998 came to see her husband to Dumka, who had been lodged at Dumka Jail and as the night broke out she came to Dumka Bus Stand and sat at the passengers shed where at about 11 P.M. the appellant, Ramu Mandal came and asked her to come to hotel for taking rice. Upon which she came to hotel and while she was cleaning utensil the appellant, Ramu Mandal came and took her inside the hotel and committed rape on her. Thereafter two other friends of Ramu Mandal also committed rape on her.

(3.) According to the prosecutrix she on account of being ashamed with the happening did not inform to the police but when her husband insisted on to lodge the case she did lodge the case.