RAJPAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) APPELLANTS Raj Pal and his wife Sumitra have filed this appeal against the judgment and order dated 9.5.1997 and 12.5.1997, passed by Addl. Sessions Judge (II), Bhiwani, vide which Raj Pal has been convicted under Sections 376 and 120B IPC and sentenced to undergo 7 years rigorous imprisonment and Sumitra has been convicted under Section 342/120B IPC, and sentenced to undergo rigorous imprisonment for one year, respectively.

(2.) APPELLANT No. 1 Raj Pal was charged to have committed the rape on prosecutrix Kavita, aged about 13/14 years, in connivance with his wife, appellant No. 2 Sumitra, in his house on 15.2.1995.

(3.) THE prosecutrix was medico-legally examined by Dr. (Mrs.) Amrita Bhardwaj, Medical Officer, General Hospital, Bhiwani, on 17.2.1995 at 4.50 p.m. She noticed the following three injuries on her face :- 1. There was contusion over right cheek, elliptical in shape, in upper part grooved with teeth margin reddish brown in colour. 2. Two semi-circular contusions over right cheek in lower part near angle of mouth 1 cm away from the angle of mouth, 4 cm in length, bluish discolouration in the surrounding area was present. 3. Two in number semi-circular contusion over left cheek near angle of mouth about 2 cm away from angle of mouth.