PURAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) PURAN son of Jwala and his wife Smt. Jalkaur have been convicted and sentenced by the learned Sessions Judge, Narnaul vide its judgment dated 9.1.1991 as under :- Puran Under Section 376 IPC - To undergo RI for 7 years. Smt. Jalkaur Under Section 376 read with section 114 IPC - To undergo RI for 7 years.

(2.) AGGRIEVED by the impugned judgment of conviction and sentence, both the appellants have filed the present appeal.

(3.) THE doctor also took vagina swabs. The underwear of the prosecutrix was also taken into possession. On 12.3.1990 both the appellants were arrested. Appellant Puran was also medically examined on the same day by PW2 Dr. R.K. Chaudhary. He was found capable of doing sexual intercourse. His underwear was also taken into possession.