BACHU DASS Vs. STATE OF HARYANA

JUDGEMENT

(1.) The appellant stands convicted under Section 376(2)(f) read with Section 511 IPC on the charge of having attempted to commit rape on 21/2 years old girl child. Learned trial Court sentenced the appellant to undergo Rigorous Imprisonment for five years and to pay fine of Rs. 5000/-; in default of payment of fine to further undergo Rigorous Imprisonment for one year and three months.

(2.) As per custody certificate placed on record by the learned State Counsel, appellant has completed his sentence and was accordingly released on 01.12.2013.

(3.) The prosecution was launched on the complaint in writing made by the father of prosecutrix. The complainant was working in a cardboard factory located in front of his residential house, where he had gone on 16.12.2009 as per his routine for attending his duty.