STATE OF PUNJAB Vs. RAM SEWAK

JUDGEMENT

(1.) THIS case, which has a strange and 'longish' history, arises out of a statement made by one Gurinder Pal Singh son of Salwant Singh, resident of Village Burj Sidhwan, under the jurisdiction of Police Station City, Malout, on 25.05.2001, which is reproduced as follows:

(2.) AFTER necessary formalities, the "inquest" reports are stated to have been prepared on the spot by Sub -Inspector Jaswinder Singh, who later appeared before the trial Court as PW -19.

(3.) SUBSEQUENTLY , during deposition, Dr. Jasjiwan Kaur, who had conducted the examination of these two ladies, had testified and opined that in the case of Rekha, the presence of the semen showed that the deceased (Rekha) had sexual intercourse just before her death.