NEERAJ KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant appeal assails the judgment and order dated 5- 6.02.2003, passed by the learned Sessions Judge, Jind, (for short, 'the trial Court'), whereby, the appellant has been convicted and sentenced as under:- <FRM>JUDGEMENT_207_RCR(CIVIL)4_2013_1.html</FRM>

(2.) The brief facts of the case in hand, as recorded in para No.2 of the impugned judgment are reproduced as under:-

(3.) In this background, FIR No.79 dated 04.07.2008, came to be registered at Police Station Satnali, under Sections 452/376 and 506 IPC. Upon investigation, site plan of the place of occurrence was prepared, the accused was arrested and the prosecutrix was got medico-legally examined from the Government hospital.