NAVEEN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Today, application for suspension of sentence was listed, but with the consent of the learned counsel for the parties, the main appeal is being taken on Board for final disposal. Consequently, no order needs to be passed in CRM-21410-2020. Main Case

(2.) The appellant was convicted and sentenced as under:-

(3.) The allegations emanating from the complaint filed by the father of the victim stating that his 14 years old daughter had been repeatedly harassed by the appellant while she was going to the school and on earlier occasions, he had remonstrated with the parents of the appellant, who had assured him that his son (appellant) mend his ways but he did not desist and on the date in question, he enticed away his daughter and raped her. During trial, the following witness were examined:-