RAM RATTAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Appellant Ram Rattan was convicted and sentenced by the Additional Sessions Judge, Kurukshetra, by his judgment and order dated 13-9-1983 asunder: u/

(2.) Both the sentences were ordered to run concurrently. He has appealed against his conviction and sentence.

(3.) Prosecution case as set up at the trial was that Smt. Ram Devi PW. 3 prosecutrix was present in her Baithak on 8.11.1981. The appellant entered into her Baithak at about 8 P.M. and raped her against her will. The occurrence was also seen by her son Kesar Dass P.W. 6 and Lachhman PW. 4.