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Judgment
Conviction,Sentence
Under Section 376(2)(g) of the Indian Penal Code,"Rigorous Imprisonment for 10 years and fine of Rs.200
with default stipulation
tell about the incident to her family members, reason therefor has been explained by her that it was due to fear of being beaten and ousted from home.",
Being a beggar, i.e., a poor woman, her such fear is natural. Therefore, even if she did not tell about the incident to her family members, this does not",
leave any adverse effect on the case of the prosecution. The medical evidence available on record also corroborates the case of the prosecution.,
Looking to the entire evidence of the prosecution, in my considered view, the Trial Court has rightly convicted the Appellants. Therefore, I do not find",
any substance in this appeal.,
Consequently, the appeal is dismissed.",
The Appellants are reported to be on bail. Their bail bonds are cancelled. The Trial Court is directed to take all necessary steps for completion of,
the remaining sentence of the Appellants.,