DHARAMPAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) ON 24.6.2003, Kantu daughter of Joginder was allured by the appellant on the pretext of giving her grapes which she had set out from her house to purchase. The appellant who is said to be a vegetable vendor, asked the prosecutrix to give a push to the cycle-rickshaw from where he was selling his wares and in this manner managed to take her away from the locality. He is said to have taken her to the fields and after violently subjugating the prosecutrix into submission, is said to have committed rape upon her. She was forcibly kept by the appellant in his company and was ultimately recovered on 2.7.2003 by the police which had acted on the complaint of her father.

(2.) A formal FIR was registered under the provisions of Sections 363/366A/326/511 IPC on 27.6.2003 since the complainant had brought the matter to the notice of the police on 25.6.2003, after he had returned from Sirsa, where he had gone to attend a marriage ceremony.

(3.) THE prosecution in order to establish the charge against the appellant examined as many as 13 witnesses out of which the prosecutrix herself was examined as PW-6 while the medical testimony was provided by Dr. Anita Bansal-PW 12. Dalbir Singh PW-13 provided the necessary testimony to establish the age of the prosecutrix being the Principal of the School where the prosecutrix is said to have studied.