PAYAL Vs. DHARMENDER

JUDGEMENT

(1.) Cr.M. Appl. No. 41545 of 2013:

(2.) It is the case of the prosecution that the prosecutrix was a minor during the year 2006. Accused Dharmender having promised her to marry, developed physical relationship with her on 13.1.2006 and onwards. Both of them used to roam in Chandigarh as well. On 4.3.2012 at about 1 PM, the accused took her to Hotel City Edge, Sector 32, Chandigarh, and forcibly committed rape on her, despite her resistance.

(3.) On the side of the prosecution, 11 witnesses were examined and on the side of the defence, the wife of the accused was examined as DW-1.