ASHOK KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) ASHOK Kumar, Subhash Chander and Mohinder Singh, appellants, have filed this appeal against the judgment and order dated November 28, 1986, passed by the learned Additional Sessions Judge, Ambala, whereby they have been convicted and sentenced as under :-

(2.) TO prove its case, the prosecution examined prosecutrix Shahida (P.W.1), her husband Ashraf (PW2), HC Girdhari Lal (PW3), Constable Rajinder Singh (PW4), ASI Hari Kishan (PW5) and Sushil Kumar, Draughtsman (P.W.6).

(3.) WHEN asked to enter into defence evidence, accused Subhash produced Rishi Pal (D.W.1) and Raj Kumar (D.W.2).