VIJAY MAHAJAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) VIJAY Kumar Mahajan (49) was sent up for trial before the Court of Sessions, Ambala for having raped Krishna @ Kiran (21) while he was working as Additional Chief Architect, Haryana and Krishna had been meeting him for a suitable job as an apprentice Architect. The learned Sessions Judge found the appellant guilty under Section 376 IPC and sentenced him to undergo rigorous imprisonment for ten years and pay a fine of Rs. 30,000/-, in default of payment of fine to further undergo rigorous imprisonment for six months. The appellant has come up in appeal.

(2.) THIS case revolves around the relationship which Vijay Mahajan enjoyed with Krishna between November 1996 and February 13, 1997. Was the Additional Chief Architect a victim of the machinations of an ambitious young Architect on the look out for a job or was the young woman a victim of the appellant's lust and desire to sexually exploit her before giving her an appointment as a draftsman (woman).

(3.) THE appellant was using the first floor as his residence and the ground floor had been let out to the Planning Department, Haryana. The appellant committed the rape of Krishna in the first floor of the said house and thereafter took Krishna back to Chandigarh and dropped her at the bus stand.