RANJAY KUMAR @ RANJAY THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS appeal is directed against the judgment, dated 13.11.2007, and order, dated 20.11.2007, passed by the learned Additional Sessions Judge, Fast Track Court No. IV, Muzaffarpur, in Sessions Trial No. 622/2006, whereby the appellant has been convicted under Section 376 I.P.C. and, in consequence of his conviction, he has been sentenced to suffer imprisonment for life with fine of Rs. 10,000/ - (ten thousand only) and, in default of payment of fine, undergo rigorous imprisonment for one year.

(2.) THE case of the prosecution, as unfurled at the trial, may, in brief, be described as under:

(3.) IN support of their case, prosecution examined altogether 8 (eight) witnesses. The accused was, then, examined under Section 313 (1) (b) Cr.P.C. and, in his examination aforementioned, the accused denied that he had committed the offence, which was alleged to have been committed by him, the case of the defence being that of total denial. No evidence was adduced by the defence.