MADAN LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) APPELLANT Madan Lal, son of Sat Narain, resident of Bhiwani, has been convicted for the offences punishable under Sections 366 and 376 of the Indian Penal Code and sentenced to suffer seven years' rigorous imprisonment and to pay a fine of Rs. 200/- and in default of payment of fine, to undergo further rigorous imprisonment for two months, by the Additional Sessions Judge, Bhiwani, vide his judgment dated 17.11.1994.

(2.) THE facts giving rise to this appeal may briefly be noticed as under :

(3.) AFTER registration of the case, investigation was done by SI Debu Ram, who had recorded the statement Exhibit PC of Saroj Bala and made his endorsement Exhibit PC/1 and sent the same to the police station for registration of case. ASI Jagdish Pal recorded a formal FIR Exhibit PC/2. The Investigating Officer inspected the place of occurrence and prepared rough site plan Exhibit PC.10/A. He sent Saroj Bala for medical examination. Clothes of Saroj Bala, which she was wearing at the time of commission of rape, were taken into possession vide seizure memo Exhibit P.10/C. The accused/appellant Madan Lal was arrested by the Police and was also got medically examined. The I.O. visited village Hakimpur, where the prosecutrix was subjected to rape and inspected the same, prepared rough site plans Exhibits P.10/D and P.10/E. Om Parkash, Kishan and Guddi alias Savitri were also attested during he course of investigation on 17.3.1993 and 20.3.1993. After completion of investigation, a challan was submitted by the I.O. The accused persons appeared before the committing Magistrate, who committed them to the Court of Sessions.