Deo Narayan Thanvi, J. - (1.) This is an appeal against the judgment of learned Additional Sessions Judge, Barmer dated 08.08.1988 whereby, he convicted the accused appellant under Section 376 read with 511 IPC and Section 457 IPC and was sentenced to five years rigorous imprisonment under Section 376 IPC read with Section 511 IPC and a fine of Rs. 5000/-, in default to undergo one year's imprisonment. He was sentenced to three years imprisonment under Section 457 IPC and a fine of Rs. 500/-, in default to undergo six months rigorous imprisonment. Both the sentences were ordered to run concurrently.
(2.) The charge against the accused was that on the intervening night of 1st and 2nd May, 1988, the accused trespassed the house of Padma and attempted to commit rape with her. A report of this incident was lodged by Mst. Padma next day at Police station Dhorimanna.
(3.) After investigation, the police filed the challan. The accused was charged under Section 376/511 IPC and 457 IPC to which he pleaded not guilty. The prosecution examined eight witnesses. The statement of the accused was recorded under Section 313 Cr.PC. He produced two witnesses in his defence. After hearing the arguments, the learned trial Judge convicted the accused as above.;