RAVINDER ALIAS BINDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) VIDE this judgment I shall be disposing of Criminal Appeal No. 273-SB of 1992, Ravinder alias Binder v State of Haryana and Criminal Revision No. 98 of 1993, Sheela Devi v. Ravinder alias Binder and another, as both are arising out of the one and the same judgment dated 3.7.1992 of Additional Sessions Judge, Jind.

(2.) THE appellant was booked in a case FIR No. 132 dated 10.5.1991 under Section 376 IPC registered at Police Station Sadar Jind for allegedly committing rape upon the daughter of the complainant namely Khazani Devi PW-8.

(3.) ON the date of occurrence, the date of birth of the prosecutrix as emerges from her birth certificate Ex. PN is 26.8.1975. This is an admitted fact. The date of occurrence is 8.5.1991. The exact age of the prosecutrix on the date of occurrence, thus, comes to 15 years 9 months and 12 odd days. The age of the appellant was approximately 21 years. Even in the impugned judgment itself, the learned trial Court indicates the age of the appellant as 21 years. Both were unmarried at that stage.