RAJESH @ PAPPU YADAV Vs. STATE OF PUNJAB

JUDGEMENT

(1.) - These two appeals are being decided by the common judgment, preferred by the accused-appellants, against the judgment of conviction and the order of sentence dated 12.12.2003, passed by the Additional Sessions Judge (Adhoc), Fast Track Court, Ludhiana vide which they were convicted and sentenced as under:- <FRM>JUDGEMENT_577_LAWS(P&H)12_2015_1.html</FRM>

(2.) Charge under Sec. 376(2)(g) Penal Code was framed against the accused to which the accused did not plead guilty and claimed trial.

(3.) In order to prove its case, the prosecution examined PW-1 Dr. Kiran, PW-2 Constable Parmod Raj, PW-3, Dr. Ashok Raswant, PW-4 Dr. R.S. Grewal, PW-5 HC Kuldeep Singh, PW-6 Bhooman Kalan (prosecutrix), PW-7 Prem Bahadur, husband of the prosecutrix, PW-8 SI Balwinder Singh and PW-9 Harminder Singh.