D.P.SINGH,J. - (1.) THE sole appellant Nanda Lal Munda stands convicted under Section 354 of the Indian Penal Code and sentenced to serve rigorous imprisonment for two years by the learned 6th Additional Judicial Commissioner, Ranchi in Sessions Trial No. 13 of 1998.
(2.) BRIEFS leading to this appeal are that informant Sunita Devi, wife of Akala Lohra of village - Paharsingh, Police Station - Angara, District -Ranchi, was taking bath in village pond at about "10.00 A.M. on 25.9.1997 and putting oil on her body, then the appellant suddenly reached there. Further stated that the appellant forcibly lifted the informant and dragged her towards the bush on the bank of the pond, on which she started raising alarms. During this scuffle, two girls reached there so he fled away from the place of occurrence. The informant returned to her house and informed her husband about the incident at about 9.00 P.M. in the night. On the next day, village Chowkidar informed the matter to Angara police, which arrived at the village and recorded her statement On the basis of which Angara Police Station Case No. 61 dated 26.9.1997 was registered under Sections 376/511 of the Indian Penal Code.
(3.) THE police investigated the case and finally submitted charge sheet against the appellant under Sections 376/511 of the Indian Penal Code. The case of the appellant was committed to the Court of Sessions for trial and charge was framed against the appellant under Sections 376/511 of the Indian Penal Code. The trial court after examining the witnesses found and held him guilty under Section 354 of the Indian Penal Code and sentenced him to serve rigorous imprisonment for two years.;