SANJIT KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Appellant-Convict Sanjit Kumar has come up in this appeal assailing the judgment of conviction dated 30.10.2010 and order of sentence dated 11.11.2010 vide which he was convicted and sentenced to undergo imprisonment for life and to pay a fine of Rs.50,000/-. In default of payment of fine to further undergo simple imprisonment of three years.

(2.) Prosecution has come up with a case that the appellant had sexually assaulted a minor girl, aged about 8 years.

(3.) It is the case of the prosecution that on 28.11.2009 at about 5:30 p.m., the minor victim had gone to play in the nearby park. When she did not return, her father Gaj Raj (PW1) alongwith his relative Niti Raj (PW2) had gone to the park search of her. They heard her cries and rushed towards that spot. They found that the appellant was performing sexual intercourse with the minor, who was crying. However, on seeing them, the appellant tried to escape, but was chased and overpowered by Gaj Raj and Niti Raj. The matter was reported to the police. On its arrival, the appellant was handed over to it.