Amareshwar Sahay, J. - (1.) Heard the parties.
(2.) This appeal has been filed by the sole appellant Rana Singh, who has been held guilty for committing the offence under Sections 376 and 377 of the Indian Penal Code and thereby has been sentenced to undergo R.I. for ten years under each count and further to pay a fine of Rs.5,000/-, in default of payment of fine, to undergo R.I. for a further period of one year by the Ist Additional Sessions Judge, Dumka by Judgment dated 02.04.2003 in S.C. No. 166 of 2000.
(3.) The prosecution case, in short, is that the appellant Rana Singh committed rape as well as carnal intercourse with the prosecutrix.;