RAM ASRA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Ram Asra son of Charan Dass stands convicted vide impugned judgment of learned Additional Sessions Judge, Hissar dated 23.11.1996 under section 361 IPC punishable under section 363 IPC and has been sentenced to undergo RI for four years and to pay a fine of Rs. 5000/- in default of payment of fine to further undergo RI for one year. He was also charged under section 367 IPC but stands acquitted of the said charge. Aggrieved by the impugned judgment, he has preferred the present appeal.

(2.) It is worth mentioning here that Charan Dass father of Ram Asra appellant and one Chhinda (since deceased) were also booked in the present case but Charan Dass stands acquitted by the trial court. State has not preferred any appeal against his acquittal.

(3.) Bhiro daughter of Tarsem Singh is the prosecutrix in this case. According to the allegation she was abducted on 25.6.1993 from her village. The allegation further is that she was allegedly raped by the appellants at village Junagarh in the State of Rajasthan.