RAMPHAL Vs. THE STATE OF HARYANA

JUDGEMENT

(1.) APPELLANT Ramphal alias Dholu stands as convicted under Sections 376 and 506 IPC vide impugned judgment of learned Sessions Judge, Bhiwani dated 12/14.9.1994. He has been sentenced to undergo RI for seven years and to pay a fine of Rs. 10,000/ - in default of payment to further undergo RI for six months under Section 476 IPC and RI for one year under Section 506 IPC. The recovery of fine was ordered to be paid as compensation. Both the sentences have been ordered to run concurrently.

(2.) PROSECUTRIX is the daughter of Ram Parkash PW6. Her name is not being disclosed in the light of the observations made in a very latest judgment rendered by Hon'ble Supreme Court in State of Karnataka v. Puttaraja,, 2004 (1) AICLR (S.C.) 308. She will be described as prosecutrix only.

(3.) THE prosecution case runs as follows.