DHANU RAI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Court The appellant has been convicted in this case for the offence under Sections 354 of the Indian Penal Code.

(2.) One Manimala Devi gave her statement before the police stating therein that she was taking bath in the pond where Nilmani Tudu (PW3) and Churki Hembram (PW2) were also present. The accused came at the place of occurrence and stated something to the said witnesses to which they moved at a distance. When the informant came out of the pond, the accused caught hold of her and crushed her down and tried to disrobe her and wanted to commit rape. The informant resisted and raise hue and cry but did not allow the accused to commit rape upon her. PWs2 & 3 also raised hue and cry as a result of which Bishu Rai (PW1) came there and then the accused fled away from the place of occurrence after snatching the golden earring worth Rs. 1500/.

(3.) On the aforesaid fardbeyan, Jamtara P.S. Case No. 35/1994 was instituted under Sections 341, 323, 307, 379, 376/511 of the Indian Penal Code. .