HARI MOHAN SAHU Vs. STATE OF BIHAR

JUDGEMENT

(1.) The sole appellant is aggrieved of the judgment of his conviction under section 376 IPC and the order of sentence, both dated 04.06.1993 in Sessions Trial No. 476 of 1989/73 of 1989 passed by the 1st Additional Judicial Commissioner, Ranchi.

(2.) The appellant was released on bail vide order dated 09.07.1993.

(3.) After the investigation, a charge-sheet was filed in Kanke P.S Case No. 69 of 1989 which was registered on 04.06.1989 for the offence under section 376 IPC against the appellant. Charge against the appellant was framed on 22.08.1989 for the offence under section 376 IPC. During the trial, the prosecution has examined eight witnesses; the prosecutrix has been examined as P.W 1, her mother is P.W 2 and the investigating officer is P.W. 8. The doctor who has examined the prosecutrix has not been examined during the trial, however, the medical report has been admitted in evidence without objection.