MOHINDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) The Appellant herein was convicted for an offence under Sections 376/366/363 of the Indian Penal Code and was sentenced to undergo 8 years, 3 years, and 2 years rigorous imprisonment respectively. He was also imposed with fine with usual default in sentence.

(2.) The brief case of the prosecution as unfolded by the witnesses examined on its side is as follows:

(3.) On the side of the accused/Appellant, five witnesses were examined. Out of whom DW4 Pawan Kumar is found to be a material witness who has spoken to the fact that he being a landlord of a house in the village Garonda let out the same to the accused and the prosecutrix believing that they were husband and wife.