JASWINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Convict Jaswinder Singh @ Binder has filed this appeal assailing his conviction and sentence ordered by Additional Sessions Judge, Sirsa, vide judgment and order dated 02.05.2002.

(2.) According to the prosecution version, on 02.12.2000, at about 07:00 P.M., the appellant caught hold of the complainant-prosecutrix from her back side, while she was tethering cattle in the cattle-shed and pressed her mouth with his hands and asked her to open her salwar. The complainant gave slaps and fist blows to the accused and abused him. The accused-appellant started opening the string of her salwar. Noise raised by the complainant attracted her sister and one Major Singh. On seeing them, the accused fled away. Complainant reported the matter to the police. Thereupon, FIR was registered under Sections 354 and 452 of the Indian Penal Code (in short IPC). During investigation, offence under Section 376 read with Section 511 IPC was also added.

(3.) Charge under Section 450 IPC and Section 376 read with Section 511 IPC was framed against the accused. He pleaded not guilty and claimed trial.