Pradeep Kumar, J. - (1.) HEARD learned Counsel for the appellant argues as amicus curie since appointed at the time of admission itself and learned Counsel for the state.
(2.) THE instant appeal is directed against the judgment of conviction dated 21.08.2000 and order of sentence dated 22.08.2000 passed in S.T. No. 103 of 1996 by Shri Laxman Oraon, Sessions Judge, Dumka, by which judgment he found the sole appellant guilty under Sections 376 and sentenced him to undergo R.I for ten years. It is submitted by learned Counsel for the appellant that except the evidence of the prosecutrix P.W. 7, Kalyani Soren there is no evidence to prove the fact that any rape was committed upon the prosecutrix by the sole appellant. In that view of the matter the conviction of the appellant is bad in law and fit to be set aside.
(3.) ON the other hand learned Counsel for the State has supported the prosecution case and stated that all the witnesses including prosecutrix herself has supported the prosecution case and her evidence was given in her cross -examination, which has been corroborated by all other witnesses therefore, appellant has rightly been convicted.;