G.M.LODHA, J. - (1.) KALU has filed this appeal against the judgment of the Sessions Judge, Udaipur dated February 18, 1983, convicting him under Section 394 and 397, IPC and sentencing him to seven years rigorous imprison ment and a fine of Rs. 100; in default of payment of fine, to further undergo rigorous imprisonment of one month.
(2.) ON January 31, 1982, in the evening, in village Charod, the field of Ghavdi was the scene of occurrence, where the girl Kanku was the victim of atrocities. She was badly beaten by sticks by the accused and was robbed of the ornaments which she was wearing at that time. According to the medical evidence (Ex.PI), the girl Kanku received as many as 22 injuries. Dr. B.P. Gupta (P.2) has proved the said injuries when he examined her on February 2, 1982 (evening).
(3.) THE conviction is based on the testimony of Mst. Kanku, corroborated by the medical evidence and further evidence of PW 5 Dault Singh, before whom extra judicial confession was made.;