KULDIP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal has been filed against the judgment nd order dated 4-3-1991 passed by the learned Sessions Judge, Ropar, whereby the appellants have been convicted under Section 376 of the Indian Penal Code (IPC - for short) for having committed the ofence of rape and sentenced to undergo rigorous imprisonment for a period of four years each, besides to pay fine of Rs. 1,000.00 and in default of payment fine to further undergo rigorous imprisonment for six months each.

(2.) The facts leading to the case are that FIR No. 153 dated 10-12-1989 Ex. PH/2 was registered under Sections 376/34 of the IPC on the statement of prosecutrix Kuldip Kaur daughter of Bachan Singh aged 16 years which reads as under :-

(3.) On the basis of the above statement, the criminal law was set into motion. The prosecutrix as well as the accused were subjected to medical examination.