BALDEV KUMAR Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction dated 25.11.2009, passed by the Additional Sessions Judge, Chandigarh, vide which the accused/appellant Baldev Kumar, was convicted for the offence punishable under Section 363, 376 of the Indian Penal Code (hereinafter called as 'IPC') and sentenced him to undergo rigorous imprisonment for a period of seven years and to pay a fine of Rs. 7000/- or in default of payment thereof, to further undergo RI for a period of two months under Section 376 of IPC, RI for a period of three years and to pay a fine of Rs. 5000/- or in default of payment of fine to further undergo RI for one month under Section 366 of IPC and under Section 346 of IPC to further undergo RI for one year. The case of the prosecution as per judgment of the trial Court is as under:--

(2.) On commitment, the accused was charged under Section 363, 366, 376 of IPC, to which the accused/appellant pleaded not guilty and claimed trial.

(3.) In support of the case of prosecution, it examined P.W.-1 Amarjit Kaur, Principal of Govt. Senior Secondary School, Manimajra, Town, Chandigarh; P.W.-2 H.C. Santosh Kumar; P.W.-3 Father of the prosecutrix; P.W.-4 Constable Baljit Singh; P.W.-5 Dr. Ruby Oberoi, Radiologist, General Hospital, Sector 16, Chandigarh; P.W.-6 Laxmi Devi, mother of the prosecutrix; P.W.-7 Prosecutrix; P.W.-8 Dr. Rajiv Dosanjh; P.W.-9 Dr. Jaya Batish; P.W.-10 S.I. Ranjit Singh.