GOLDI SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal is against the conviction recorded by the Additional Sessions Judge, Panchkula dated 26.02.2011 in FIR No. 150 dated 16.07.2010, registered at Police Station Chandimandir, under Ss. 376(g), 365, 506, 120 -B, 328 IPC. The appellant was sentenced to the following punishment: -

(2.) The complainant (name withheld), a married woman had left the house on 14.07.2010 and had gone to take medicines from Government Hospital, Sector -6, Panchkula. She travelled some distance on the scooter driven by Raj Kumar, her brother -in -law, who left her at Raipur Rani, Bus Stand and left for his work. The complainant had disclosed to the police that at 8:30 AM, she got into a Maxi Cab from Raipur Rani as the boy sitting in the vehicle claimed that they were heading for Panchkula. She boarded the vehicle and found that there was no other passenger and when she wanted to alight, the boys assured her that they would pick more passengers on the way and the vehicle sped away. The boys are said to have made her smell some intoxicant and she fell unconscious. The complainant was taken to a village near Manav Chowk, Ambala where both the accused Goldi and Chintu raped her and threatened her. The complainant returned on 15.07.2010 and narrated the matter to her husband on the next day. The FIR was lodged on 16.07.2010.

(3.) Both the accused were arrested. Investigation was completed and challan was presented. Charge was framed under Sec. 365, 376(2)(g), 328, 506 IPC.