MANGAL DANDAPAT Vs. STATE

JUDGEMENT

(1.) The appellant has been convicted for commission of offence punishable under section 376 (2) (f) IPC and sentenced to suffer Rigorous Imprisonment for 10 years and to pay a fine of Rs. 10,000/-, in default to suffer Rigorous Imprisonment for ten months. Prosecution case, as alleged, against the appellant is to the effect that the victim (6 ½ years old) is a student of class I at Nabaday Sishu Siksha Kendra, Nandabhanga had gone to school on 16.11.2005 at about 10 a.m. In the afternoon when she returned to her house, she reported to her mother that the appellant had called her and raped her forcefully. As music was playing loudly on the occasion of Kartick Puja, in spite of raising alarm nobody came to her help. Over the incident, criminal case was registered against the appellant.

(2.) Prosecution examined 13 witnesses to establish its case and exhibited a number of documents.

(3.) In conclusion of trial, the trial judge convicted and sentenced the appellant as aforesaid.