JASWINDER KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Accused-appellant Jaswinder Kumar was convicted under Section 376 IPC and was sentenced to undergo imprisonment for life and to pay a fine of Rs. 25,000/- and in default of payment of fine, to undergo further period of 6 months R.I. Aggrieved by the judgement of conviction and sentence passed by the trial Court, the accused has preferred the present appeal.

(2.) It is the case of the prosecution that on 31.3.2007 at about 8.00 p.m., the prosecutrix who was examined as PW1 proceeded to purchase sugar from the nearby shop of the village. On her way to the shop, accused Jaswinder Kumar met her and took her to the building of Co-operative Society Bank and committed rape upon her. During the course of commission of rape, he pressed her neck with hands. She cried a loud. Her brother, parents and other villagers reached the building of the Co-operative Society Bank.

(3.) PW2 Sukh Ram who is none other than the father of the prosecutrix saw his daughter lying in the building in an unconscious condition. A message was sent to the police. Thereafter, the victim was taken to the hospital for treatment.