RAM DIA Vs. STATE

JUDGEMENT

(1.) This is an appeal against the judgment dated 14.8.1992 of the sessions Judge, Rohtak whereby he dismissed the appeal preferred by appellant ram Dia against the judgment dated 25.10.1991 of the J. M. I. C. , Rohtak.

(2.) The prosecution case in brief is that, on 25.10.1987 Sumitra complainant made an application before the police that she was married to Satpal about three years back. Out of the said wedlock one son was born. On 21.10.1987, she and her husband were sleeping on separate cots in their house. At about 12.00 or 12.30 in the night, some person entered her house and placed his hands on her stomach and tried to break open the string of her salwar. She woke up and caught hold of his hands and recognised him as being Ram Dia, the present appellant.

(3.) Appellant rescued himself and ran away to his house which was nearby to the house of the complainant.