- (1.) Heard counsel for the appellant and the counsel for the State on the appellant's prayer for bail.
(2.) The appellant was convicted for the offence under Sections 376/34 of the Indian Penal Code and sentenced to undergo imprisonment for seven years.
(3.) Counsel for the appellant submits that the conviction of the appellant is totally bad in law and is against the weight of evidences on record and as a matter of fact, allegation of rape has not been substan- tiated by the medical evidence and neither has the Investigating Officer of the case been examined by the prosecution and most of the witnesses examined by the prosecution have been declared hostile.;