OM PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) ON 18.1.1996, the appellant is stated to. have committed forcible sexual intercourse with the prosecutrix namely Sunita Devi. According to her parents and the prosecution, she was aged about 13 years and was subjected to rape at about 2.00 P.M, when she had gone to fields for brining fodder, where she was accosted by the appellant, who forcibly dragged her to the sugarcane fields and committed the afore-said act upon her.

(2.) IT is further stated that the father of the prosecutrix namely Sant Ram @ Sant Raj, reached the spot where he found the prosecutrix lying on the ground and crying. The accused is stated to have filed away from the spot.

(3.) THE prosecution examined as many as ten witnesses, which included the testimony of prosecutrix PW-6, the medical evidence in the shape of statements of Dr. S.P. Singh PW-8 and Dr. Sushma Saini, PW-2.