LAWS(P&H)-1993-1-113

RAMU Vs. STATE OF HARYANA

Decided On January 14, 1993
RAMU Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) RAMU son of Puran Bahadur, resident of Ballabgarh has been convicted for the offence under Section 376 of the Indian Penal Code by Sh. C.R. Goel, Additional Sessions Judge Faridabad on 25.7.1991 and sentences to RI for a period of 10 years and be was also required to, pay a fine 500/-. In default of payment of fine he was required to undergo RI for a period of 5 months. He has also been convicted under Section 366 of the Indian Penal Code and sentenced for a period of 5 years and required to pay a fine Rs. 300/-. In default of payment of fine he was required to undergo R.I. for 3 months. The sentenced mere ordered to run concurrently.

(2.) HIS sister Bhagwati too has been convicted for an offence under Section 366 of the Indian Penal Code and sentenced to R.I. for a period of 3 years and also required to pay a fine of As. 300/-. In default of payment of fine she was required to undergo R.I. for a period of three months.

(3.) BRIEFLY , the story of the prosecution is that Ramu was employed in a nearby factory and residing in a rented premises in Bhikam Colony, Ballabhgarh An the neighbourhood of Santosh, the prosecutrix, who was a studnet of 8th, Class in the Government Girls High School, Ballabhgarh. On the pretext of providing now clothes and that he would marry her the accused Ramu, Santosh along with him on 20.1.1991 at 7 a.m. when she was going to the house of her teacher for learning a lesson on tution. After taking her to his rented premises he committed sexual intercourse with her and thereafter she was taken in a bus to Delhi with the assistance of his sister Bhagwati. From Delhi Santosh was taken to Patna by Bhagwati, At Patna, Rewati, a sister of Bhagwati became angry as to why Santosh was brought there and as a consequence thereof Bhagwati brought her back to Delhi. At Delhi bus stop Ramu accused met Bhagwati and Santosh and he was about to take Santosh to a particular place known to him for performing marriage but the police apprehended them. She was examined by a Medical Officer at Ballabhgarh.