KARAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE appellants have filed an appeal against the judgment of Additional Sessions Judge, Bhiwani. The appellants were charged under Section 376 read with Sections 511/325/34 of the Indian Penal Code and also under Section 3(1)(xi) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as "the Act, 1989").

(2.) THE prosecution case is that on January 17, 1993 at about 2.00 P.M. Sushila along with Kamla had gone to the fields of Bhup Singh for cutting grass. While they were cutting grass, accused Karan Singh and Mai Ram came to the fields. It has been further alleged that appellant Karan Singh inflicted injuries with fist blows on Sushila breaking her tooth. He also broke open the string of her salwar. Appellant Mai Ram caught hold of Kamla and took her to Sarson field. On hearing their cries, Suresh and Rambir came to the rescue of Kamla and Sushila.

(3.) PW -8 Dr. T.C. Tanwar, medico-legally examined Sushila on February 7, 1993 and he, in his report, stated that the lower lateral incisor tooth and mobile central incisor of lower jaw on the left side, was missing.