- (1.) This appeal has been preferred against the judgment and order dated 10th March, 2003, passed by the High Court of Allahabad (Lucknow Bench), acquitting the Respondent of the charges under Section 376 Indian Penal Code, for which the Respondent stood convicted by the trial court and he had been awarded Rigorous Imprisonment for seven years. The Respondent has been convicted by the High Court under Section 354 Indian Penal Code and awarded the sentence as already undergone.
(2.) As per the Prosecution, the prosecutrix who was only 17 years of age at the relevant time had been raped by the Respondent on 30th September, 1992, when she had gone for working in the agricultural fields wherein the Respondent, Ranjit Ram @ Khurpanchi had taken her inside the sugarcane field under the pretext to help him to pick up the bundle of grass.
(3.) When she did not return home in the evening, the informant, her mother Janak Dulari, PW.3 along with other persons went to search for her and after hearing the noise near the sugarcane field, she entered into the field and found her lying unconscious. The prosecutrix was taken back home by her mother with the help of other persons. Her father was not at home, on the said day.;