AJAY Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present appeal has been filed against the judgment/order dated 24.11.2009, whereby the learned Sessions Judge, Karnal, convicted and sentenced the accused-appellant for a period of seven years and to a pay fine of Rs. 7000/-; in default of payment of fine, to have further undergo RI for one year, under Section 376 read with Section 511 of the Indian Penal Code. The facts necessary for adjudication of the matter as narrated in para 1 of the impugned judgment are as under:-

(2.) After completing all the formalities, the challan was presented in the Court. The accused-appellant was charged for the commission of offence punishable under Section 376 of IPC, to which, he did not plead guilty and claimed trial.

(3.) In order to substantiate the charge, the prosecution has examined as many as twelve witnesses, which are as under:-