SANATAN MURMU @ SONATAN MURMU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The sole appellant has challenged the judgment of conviction under section 376 IPC and the order of sentence of R.I for life, both dated 28.11.2007, passed by the 1st Additional Sessions Judge, Dumka in Sessions Trial No. 156 of 2005.

(2.) The appellant is in judicial custody since 28.02.2005.

(3.) On the basis of fardbeyan of Sushil Hansda alleging that in the night of 22.02.2005 the appellant-Sanatan Murmu @ Sonatan Murmu has sexually assaulted his daughter namely, Pinky Kumari Hansda, Jama P.S Case No. 13 of 2005 was lodged on 25.02.2005 against the appellant under section 376 IPC.