SOHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS appeal has been filed by Sohan Singh @ Neela against his conviction, passed by the learned Additional Sessions Judge, Moga, for an offence punishable under Section 376 of the IPC and his consequent sentencing to imprisonment for life and payment of a fine of Rs. 5000/ -, in default of which he is to undergo further sentence of one years' rigorous imprisonment. The judgment of the learned trial Court is dated 05.05.2009.

(2.) THE facts giving rise to the criminal proceedings originate from the complaint of one Charanjit Kaur wife of Ajit Singh, resident of Patti Lohat Badhi, village Lopon, District Moga, on 08.04.2008.

(3.) AS per police proceedings recorded on Ex.P1, the complaint was recorded after ASI Jarnail Singh received a written communication from the doctor at the Government Dispensary, at Lopon, to the effect that Karamjit Kaur, daughter of Ajit Singh had come to the dispensary and had been referred to the Civil Hospital, Moga, for treatment. Upon receiving the communication, the ASI, alongwith HCs Manjit Singh, Sukhdev Singh, Sarabjit Singh and Constable Sukhwinder Singh, arrived at the Civil Hospital for further proceedings, where the doctors' communication, No. 600, dated 08.04.2008, and the MLR in respect of Karamjit Kaur, was received from the doctor present there. Thereafter, the ASI went to the bed of Karamjit Kaur and recorded the above -said statement, which, as per record, was read -over to her and understood by her, after which she put her signatures to it.