SUNDER LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is an appeal directed by accused-appellant against the judgment dated 1.06.2002 and order dated 4.06.2002, passed by Sh.Dharampal-I, Addl. Sessions Judge, Hisar, vide which the accused-appellant has been convicted convicted under Sections 452 and 376 IPC and sentenced to undergo imprisonment and to pay fine as under:- <FRM>JUDGEMENT_642_LAWS(P&H)9_2013_1.html</FRM>

(2.) Briefly stated the case of the prosecution is that on 10.10.2000 prosecutrix aged about 14 years was present alone in her house at about 2/2.30 P.M.. After washing the clothes she went inside the room to put the soap. In the mean time accused Sunder Lal entered in the room and shut and bolted the door from inside and forcibly made her lay on the cot and by breaking open the string of the salwar committed rape upon her again her wishes. When she raised alarm which attracted Lachhman witness who came there and 2/3 children also came there. When Lachhman opened the door of the room, the accused on seeing him ran away from there. The parents of the prosecutrix were called from the field and the prosecutrix narrated the occurrence to her father and went to police station to lodge the FIR. The prosecutrix was medico legally examined and after investigation challan was presented against the accused in the Court.

(3.) Copies of challan as envisaged under Section 207 Cr.P.C. were supplied to the accused free of costs and the case being exclusively triable by the Court of Sessions was committed to the Court of Sessions and was entrusted to Addl. Sessions Judge.