JAYASENA PRADHAN Vs. STATE

JUDGEMENT

(1.) The appellants have challenged the judgment dated 20-11-1997 passed by Shri D. K. Sahu, Sessions Judge, Phulbani in Sessions Trial No. 23 of 1997, convicting them under Section 376(2)(g) of the Indian Penal Code (for short 'I.P.C.') and sentencing each of them to undergo rigorous imprisonment for ten years and to pay a fine of Rs. 100/- (Rupees one hundred), in default, to undergo rigorous imprisonment for a further period of seven days.

(2.) Briefly stated, the prosecution case runs as follows :

(3.) The defence plea is one of denial and false implication for the purposes of extracting money from he accused persons.