Virender Singh, J. - (1.) Since the instant appeal has arisen from the conviction suffered by both the appellants namely Rabi Kumar and Duryodhan Gope @ Manjhla Gope (hereinafter referred to as the accused) for the offence punishable under Sec. 376(2)(g) I.P.C., priority has been given to it over and above other appeals although filed in the year 2015 only and admitted on 4th March, 2015. Otherwise also, such type of cases have to be put on fast track for their disposal. The sentence awarded to both the accused is ten years rigorous imprisonment and a fine of Rs. 5,000/ - each, in default thereof, to undergo further rigorous imprisonment for six months.
(2.) As stated at the Bar, both the accused are in custody for the last four years.
(3.) The prosecutrix (name not being disclosed) and the accused persons hail from the same village (Shantinagar, Gamhariya). The prosecutrix is widow and lost her husband about 13 years before the occurrence. The present case was registered on the information supplied by her to one Gopal (not cited as witness), who reduced the same into writing, and thereafter, it was given to the concerned police of Police Station, Adityapur. It bears the thumb impression of the complainant -prosecutrix.;