JASWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this common judgment, two connected appeals arising from same judgment of the trial Court are being disposed of.

(2.) The appellants faced trial of the charge under Section 376 IPC for committing rape on 14/15 years old mentally sick girl. The appellants were running an Ashram (Care Home) for mentally challenged patients at village Ladhuwal, District Ludhiana.

(3.) The prosecution was set in motion by Manmohan Singh who was about 18/19 years old boy. They are two siblings. The complainant was a small child when his father died. They were destitutes and took shelter in the ashram. Gurmeet Kaur mother of complainant started living in the ashram as wife of Jaswant Singhappellant whose first wife had already died. Children of Jaswant Singh-appellant were already married and residing at Ludhiana.