MOHINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) MOHINDER Singh s/o Ujjagar Singh, resident of Ghallor, Police Station Radour stands convicted under Sections 376 read with Section 511 IPC and Sections 452/323/325/506 IPC by learned Additional Sessions Judge, Yamuna Nagar at Jagadhari vide impugned judgment dated 15.7.1991. He has been sentenced as under on different counts :

(2.) HOWEVER , all the sentences were ordered to be run concurrently.

(3.) THE present case was registered on the statement, Ex. PF, of PW-4, the prosecutrix. She is the wife of Amrik Singh. I am not disclosing the name of the prosecutrix in view of the observations made by the Hon'ble Apex Court in State of Karnataka v. Puttaraja, 2004(1) Recent Criminal Reports 113. The appellant is brother-in-law (Jeth).