HARJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant appeal has been instituted by Harjit Singh son of Amarjit Singh, against the judgment dated 29.4.2009 rendered by the Court of Additional Sessions Judge (Ad hoc), Fast Track Court, Gurdaspur, whereby he was found guilty of offence under Section 376 IPC and vide a separate order of even date, he was sentenced to undergo rigorous imprisonment for a period of ten years and to pay a fine of Rs. 2,000/-, in default whereof, to further undergo rigorous imprisonment for a period of six months.

(2.) The appellant was named as an accused in case FIR No. 35 dated 18.2.2006, registered at Police Station Sadar, Gurdaspur, under Section 376 IPC.

(3.) To recapitulate the brief facts, it will be necessary to refer to the contents of FIR Ex.PW.5/B: