CHET RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE prosecution story in brief is that complainant Som Wati along with her husband left her house at 8 a.m. Her elder daughter Babli aged 10 years was in the house.

(2.) AT about 2 p.m., her Devar Jai Pal who is also aged 10 years, came to Som Wati and told her that accused Chet Ram had committed rape on Babli.

(3.) THE prosecution to prove its case, brought into the witness-box Dr. Savita Ranjan (PW-1), Dr. A.K. Saena (Saxena ?) (PW-2), a formal witness namely Inspector Narender Singh (PW-3), Sohan Lal Draftsman (PW-4), complainant-Som Wati (PW-5), Babli, the prosecutrix herself (PW-6), Jai Pal, the eye-witness (PW-7) and Sukh Ram, the father of the prosecutrix (PW-8).