SHER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) VINOD Kumar, Sher Singh and Raj Kumar accused were tried under Sections 376 and 511 of the Indian Penal Code by the Sessions Judge, Karnal for committing a rape upon Monika, a minor girl. On conclusion of the trial, the trial Court while acquitting Vinod Kumar and Raj Kumar, convicted Sher Singh under Sections 376/511 IPC and sentenced him to undergo rigorous imprisonment for three years and to pay a fine of Rs. 500/-. In default to further undergo R.I. for six months.

(2.) BRIEFLY , the facts leading to the prosecution of the accused are that when Monika was grazing cattle on the side of the canal, the accused came to her and forcibly took her in the pits by the side of the canal. Sher Singh showed a knife, removed her salwar, lifted the legs with his hands and attempted to commit rape upon her. However, on receiving hue and cry, Darshan Lal and Mohni arrived at the scene, as a result of which the accused ran away.

(3.) IN order to prove the offence against the accused, the prosecution examined 11 witnesses namely : PW1 Dr. V.K. Sharma, PW2 Dr. G.S. Arora. PW3 Dr. P.K. Nigam, PW4 Dr. N.K. Bhardwaj, PW5 Monika, PW6 Kulwant Singh, Halqa Patwari, PW7 Dr. Subhita Ajmani, PW8 Darshan Lal, PW9 Kanta, PW10 Mohni and PW11 Randhir Singh.