SATBIR AND ORS. Vs. STATE OF HARYANA

JUDGEMENT

(1.) APPELLANT Satbir had faced trial in FIR No. 70 dated 10.05.1999 registered under Sections 323, 376/511 IPC at Police Station Badhra. Satbir was sentenced to undergo rigorous imprisonment for a period of 5 years along with a fine of Rs. 400/ - for commission of offence under Section 376 read with Section 511 IPC. In default of payment of fine, he was to further undergo simple imprisonment for a period of 4 months. He was also sentenced to undergo rigorous imprisonment for a period of 6 months and a fine of Rs. 100/ - under Section 323 IPC. In default of payment of fine, he was to further undergo simple imprisonment for a period of 1 month.

(2.) AGGRIEVED by the conviction and sentence an appeal has been preferred by the accused. The complainant Balwan Singh is also dis -satisfied with the judgment and had preferred a revision seeking enhancement of the sentence and seeks compensation. Both the cases arise out of the same FIR and are being disposed of together.

(3.) THE prosecution examined as many as 15 witnesses including the Medical Officer who had examined the prosecutrix and the accused. The Medical Officer had also found injuries on the accused.