SANTULAL YADAV Vs. STATE OF M P

JUDGEMENT

(1.) THIS appeal under section 374 of the Code of Criminal Procedure is directed against the judgment and order dated 18.4.2001 passed by Sessions Judge, Hoshangabad in Sessions Trial No. 404/2000 whereby appellant Santulal Yadav has been convicted for offences punishable under sections 506 (Part II), 323 and 376 of the IPC and sentenced to R.I. for two years, one year and seven years, respectively.

(2.) THE prosecution case, in brief, is that on 16.6.2000, prosecutrix Ramkali Bai (PW 5) aged about 60 years, had gone to answer the call of nature near graveyard. When she was answering call of nature, appellant reached there with a knife.

(3.) THE prosecutrix was sent for medical examination. She was examined by Dr. R.K. Damle (PW 7), who found following injuries on her person :