BHOLA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Challenge in this appeal is the judgment and order dated 20.09.2002, passed by Shri Karamjit Singh Kang, Additional Sessions Judge, Sangrur, vide which the accused-appellant has been convicted under Sections 376, 342, 506, 511 IPC and sentenced to undergo rigourous imprisonment and fine as under:- <FRM>JUDGEMENT_911_LAWS(P&H)9_2013_1.html</FRM>

(2.) However, all the sentences were ordered to run concurrently.

(3.) Briefly stated, the case of the prosecution is that complainant Mohd. Sultan, resident of village Lassoi, Tehsil Malerkotla, District Sangrur made a statement that on 15.07.2000 he went to the Police Station, Malerkotla and stated that he is working as barber and has five children, which included four daughters. On 10.07.2000 he went outside the village to meet his relatives and came back to his village on 15.07.2000 in the evening. On his return to the village, his wife Salma alias Bholi informed him that on 10.07.2000 at about 5.00 P.M., accused Bhola Singh has taken away her two daughters, aged 10 years and 8 years. Their names are not being mentioned and those girls are described as victim 1 and victim 2. He has further stated that accused-Bhola Singh took victim 1 inside the room and bolted the room from inside and accused raised the volume of the tape-recorder, which was playing inside the room. The accused-Bhola Singh removed the clothes of victim 1 and committed rape upon her. At that time, victim 2, witnessed the entire occurrence by peeping through the window of the room.