In a firm pronouncement of criminal accountability, the Additional District and Sessions Court of Mayurbhanj district in Odisha sentenced a 35-year-old man to 20 year’s rigorous imprisonment for the rape of a married woman that occurred six years ago. Alongside the custodial sentence, the Court imposed a fine of Rs 10,000 on the convict, as reported by Special Public Prosecutor Manaranjan Pattnaik.
The case arose from an incident, in a village under the jurisdiction of Rasgovindpur Police Station. According to the prosecution, the woman was alone in her home when the accused forcibly entered and committed the act of sexual assault. The matter was registered under the relevant provisions of the Indian Penal Code pertaining to sexual offences.
During the trial, the Court meticulously examined the victim’s testimony, statements of 11 witnesses, and corroborative medical reports. On the basis of the evidence, the Court observed that the prosecution had “established beyond reasonable doubt that the accused had forcibly entered the house and committed the act of rape,” holding the offender fully liable for the offence.
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