MONU Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE appellant was tried and convicted in FIR No. 119 dated 27.03.2008 registered at Police Station Sadar Gurgaon under Section 376(2)(f) IPC. He was sentenced to undergo imprisonment for a period of 10 years along with a fine of Rs. 10,000/ - by the Sessions Judge Gurgaon vide judgment dated 06.07.2009. In default of payment of fine he was to undergo rigorous imprisonment for one year. The story of the prosecution was unfolded by complainant Kiran in her application Ex. PA. She along with her husband and children were living in a rented accommodation owned by Ram Singh. The accused had also taken a room on rent in the same building. On 18.03.2008, Kiran's husband left for work and she was resting. At about 10:00 A.M., the accused came and took her 08 year old daughter to his room tempting her with money. The girl did not return. After a while, the complainant went to the room of the accused and found the accused raping her daughter. The accused fled on seeing her. The accused was her husband's younger brother in relation. The matter was discussed and ultimately the complaint was lodged on 27.03.2008. The child was got medico -legally examined by a board of doctors. The investigation was completed and a report was laid against the accused.

(2.) THE prosecution had examined the prosecutrix as PW2, her mother Kiran as PW1, her father Shyamu as PW3, the medical officers and the investigating officers.

(3.) THE trial Court accepted the version of the prosecution and convicted the accused and sentenced him to the punishment mentioned here -in -before.