- (1.)THE applicant Rainu was convicted and sentenced to undergo two concurrent terms, each of 6 months rigorous imprisonment, and to pay a fine of RSection 100 under S. 380 and 454, Penal Code, by the First Olasa Magistrate, Rai-pur; and his appeal was dismissed by the Sessions Judge, Raipur. He has now come up in revision to this Court.
(2.)THE prosecution case briefly stated was as follows. Shakuntala Bai (P. W. 1) is the wife of Manrakhanlal, who is the brother of the applicant Rainu but lived separate in mess and rebidenoe from him. On 36th May 1947 when Shakuntala Bai was staying at her maternal uncle's house in Rajim, he received the telegram Ex, P 8 which purported to have come from her father-in-law, Bhangi Prabad (P. W. 6) and asked him to send her to Arang at an early date. She accordingly went to Arang with her box of jewellery and placed it in the room occupied by her in a house at that place. She then learnt from her father-in law that the applioant and not he had Bent the telegram to her at Rajim.
(3.)NEXT morning, she chained the room and went to have a bath at the well in the compound. On return, she found the room locked and the applioant who said that he had looked it told her to leave the house. When her father-in-law tried to break open the lock, the applicant beat him. turned him out of the house and repeated his direction to her to leave the house. She acisohlingly went to her mother's house and learnt two days later that the applicant had broken open the lock and removed her jewellery and other articles to Mahaeamund. After this, her father-in-law went to that place and on return to Arang told her that the applicant had shown him her jewellery in the presence of same persons.