MANIK SABAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Kumar Basant and Mr. Mahadeo Thakur, learned counsels for the appellants and Mr. Ram Prakash Singh, learned A.P.P. for the respondent-state.

(2.) This appeal is directed against the judgment dtd. 3/9/2014 passed by the learned District and Additional Sessions Judge-I, Ghatshila in connection with S.C. Case No. 287 of 2014, by which the appellants have been convicted for the offences under Sec. 376(g) of the Indian Penal Code and Sec. 6 of the POCSO Act and have been sentenced to undergo R.I., for life under both the offences along with a fine of Rs.2000.00 each.

(3.) The prosecution story arises out of the First Information Report instituted by Punu Beldar which reveals that on 3/4/2014 the daughter of the informant who is dumb from birth had gone to attend the call of nature near a drain at about 100 yard from his house and after sometime he also went to the said place where he saw Krishna Beldar and Manik Sabar committing rape upon his daughter. He has alleged that both the accused persons had fled away. He has further stated that by gesture his daughter had disclosed about the rape committed upon her by the accused persons.