KARI LAL DASS Vs. STATE OF HARYANA

JUDGEMENT

(1.) The appellant herein was tried by the Additional Sessions Judge, Panchkula and was sentenced to undergo rigorous imprisonment for a period of 10 years along with a fine of Rs.2,000/- for commission of offence under Section 376(2)(f) IPC. In default of payment of fine he was to further undergo rigorous imprisonment for a period of 1 year.

(2.) In this unfortunate incident on 08.02.2010, the police while on patrol duty in Sector 25, Panchkula received information that two year old girl had been raped. The police reached the spot and recorded the statement of Ram Balak. The complainant had disclosed that Kari Lal Dass accused was residing near his hut and he used to come to his hut to play with his daughter and on that day, his wife had gone to fetch water from a nearby well and he was sitting outside his hut when Kari Lal took his daughter in his lap as usual and went away. The complainant heard the cries of his daughter and when he reached there, he saw that his daughter was bleeding. The accused then fled from the spot. The complainant raised alarm and the neighbours caught him.

(3.) On the basis of this complaint, the FIR was registered. Investigations were carried out and challan was presented.