HARJEET Vs. STATE OF HARYANA

JUDGEMENT

(1.) The appellant faced trial in case FIR No.189 dated 30.8.2012 under Section 376 read with Section 511 Indian Penal Code, 1860 (for short 'IPC') registered at Police Station Sadar Narwana.

(2.) Learned Sessions Judge, Jind, vide judgment and order dated 13.3.2013, acquitted the appellant under Section 376 read with Section 511 IPC but convicted him under Section 354 IPC and sentenced him to undergo rigorous imprisonment for two years and to pay a fine of Rs.10,000/- and in default of payment of fine, to further undergo rigorous imprisonment for six months.

(3.) The facts of the prosecution case, as noted by learned trial Court in the impugned judgment, are as under:-