SUCHA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Accused Sucha Singh has challenged the conviction and sentence passed by the trial Court for the offence under Sections 302/376/363 of the Indian Penal Code.

(2.) The first information report suffered by the prosecutrix who later on died gives cogent account of the case of the prosecution. The same reads as follows:-

(3.) PW-1 Dr. Gagandeep Kaur medico-legally examined the prosecutrix on 10.10.2003 at about 4 PM. The prosecutrix alleged that she was sexually assaulted on 9.10.2003 at about 2.30 AM. She had a history of trauma on the said day at 6 AM due to fall from a height. She was brought to the hospital on 9.10.2003 at 12.15 PM in a semi-conscious condition with blunt injuries on her abdomen and back. The following injuries were found on her person: