KISHAN LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS Criminal Appeal has been instituted by Kishan Lal son of Jagnu against judgment dated 6.3.1996 and order dated 8.3.1996 whereby he was found guilty and convicted under Section 376 read with Section 51 IPC and sentenced to undergo RI for 5 years and fine of Rs. 500/-, in default of payment of fine, he was further sentenced to undergo RI for 3 months.

(2.) BRIEFLY stated, the facts are that PW.10-Smt. Bimla was married in village Dhamtan Sahib with Pale Ram. She had one daughter Sunita and son Rajbir from the said wedlock. The age of Sunita was about 7 years and that of Rajbir was about 6 years at the time of occurrence. PW.10-Smt. Bimla and her husband Pale Ram were labourers and the husband used to work as Palledar in grain market, Dhamtan Sahib.

(3.) AFTER completion of the investigation, challan was put up in the trial Court, who, in turn, committed the case to the Court of Sessions.