KAPOOR SINGH ALIAS KAPOORA Vs. STATE OF HARYANA

JUDGEMENT

(1.) YET another weakling child of tender age of 5/6 years has fallen a prey to the beastly sexual lust of the present appellant on March 22, 1996. On the date of occurrence, the appellant was about 22 years of age.

(2.) I have chosen to describe the prosecutrix in this case as victim in view of recent judgment rendered by Hon'ble Apex Court in State of Karnataka v. Puttaraja, 2004(1) RCR(Crl.) 113.

(3.) ON the same very day, the victim was got medico-legally examined by Dr. R.R. Mittal (PW-1), who observed as under :