JARNAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) JARNAIL Singh who was 35 years of age at the time of occurrence, was convicted by the trial Court under Section 376 of the Indian Penal Code and sentenced to undergo 7 years' rigorous imprisonment and to pay a fine of Rs. 5,000/ -, and in default thereof, to further undergo rigorous imprisonment for 2 years.

(2.) AGGRIEVED by the above conviction and sentence passed by the trial Court, appellant has preferred the present appeal.

(3.) IT is the case of the prosecution that the prosecutrix aged 13 years old, was all alone in her house on 08.03.2009. When Karamjit Kaur, who was acquitted by the trial Court, came to the house of the prosecutrix at about 11:00 A.M on that day and took the prosecutrix to her house. Accused Jarnail Singh, husband of Karamjit Kaur, took the prosecutrix forcibly inside his house and committed rape upon her.