SATPAL ALIAS VIJAY KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order dated September 9, 1986 passed by in the Additional Sessions Judge, Amritsar by which appellant Sat Pal alias Vijay Kumar was convicted under Sections 363, 366 and 376, Indian Penal Code, and was sentenced as under :-

(2.) THE prosecution story as unfolded by complainant Chaman Lal (PW-5) is as under :-

(3.) DR . Gian Sandhu (PW-1) stated that on December 7, 1985 at 4.00 p.m. she had examined Rajni d/o Chaman Lal, who was brought by SI Dewan Singh, P.S. Sadar, Amritsar. The doctor made the following observations :-