CHANCHAL KUMAR MUKHERJEE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By Court: Heard learned counsel for the appellant, Ms. Suchitra Pandey appointed by JHALSA to represent the appellant and learned counsel, Mr. Ravi Prakash, Additional Public Prosecutor representing the State.

(2.) Before us is the sole appellant, who has been facing rigorous imprisonment for 10 years on his conviction under Sec. 376(2)(f) of the Indian Penal Code rendered by learned 2nd Additional Sessions Judge, Fast Track Court, Bermo at Tenughat in Sessions Case No. 292 of 2011 by the impugned judgment dtd. 21/8/2015 and order of sentence dtd. 31/8/2015. Learned Court has also recommended that the victim/prosecutrix through her dependent be awarded compensation under Victim Compensation Scheme under Sec. 357-A of the Code of Criminal Procedure.

(3.) Informant is the grandfather of the victim (name withheld), Ismail Ansari, whose statement was recorded on 7/6/2011 at 14:40 hours at Surjudih Village near Nichetola by Subhash Singh, Officer-in-Charge, Kasmar P. S.