LAL KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Appellant has preferred this appeal against the judgment of conviction and order of sentence dated 23.04.2012 passed by Sessions Judge, Sangrur.

(2.) Appellant has been convicted under Section 376 IPC and sentenced to undergo rigourous imprisonment for 10 years and to pay fine of Rs.10,000/- along with default clause i.e. to undergo further rigorous imprisonment of 6 months in case of non-payment of fine.

(3.) Prosecution story started with the allegations that prosecutrix along with her husband Haider Ali was residing in a rented accommodation in Lakshmi Bagh, Dhuri. Appellant used to repair old gunny bags in a rented shop near Sangrur Wala Railway Phatak at Lakshmi Bagh, Dhuri. Prosecutrix was working with him. On 19.02.2010, prosecutrix was repairing old bags in the shop of the appellant. At about 1:30 PM, appellant came to her and caught her from her arm. Thereafter, he took her in a room at the backside of the shop and committed rape upon her against her wishes. When she attempted to raise alarm, the appellant gagged her mouth. After committing rape upon her, the appellant left the site. Prosecutrix also went home and waited for arrival of her husband. After arrival of her husband, she narrated the event to her husband and they started for reporting the matter to the police.