HARBANS SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HARBANS Singh aged about 20 years and Ranjit Singh aged about 17 years were convicted by Additional Sessions Judge, Sangrur, vide his order dated 4.9.1985 under Section 376 read with Section 34 of the Indian Penal Code. Harbans Singh was sentenced to rigorous imprisonment for five years and a fine of Rs. 1000/- and in default of payment of fine to further undergo rigorous imprisonment for one year under Section 376 of the Indian Penal Code. Ranjit Singh was awarded rigorous imprisonment for two years and a fine of Rs. 200/- and in default of payment of fine to further undergo rigorous imprisonment for six months under Section 376 read with Section 34 of the Indian Penal Code.

(2.) THE prosecution story as given by prosecutrix Baldev Kaur PW4 is briefly as under :-

(3.) WITH the assistance of Gurdev Singh Sarpanch of the village, the same day, they left for the Police Station. However, at Kakkarwal Chowk, the police party met them. Her statement Exhibit PG was recorded on the basis of which case was registered. Thereafter Baldev Kaur was got medically examined. The police took into possession clothes of the prosecutrix. The spot was inspected. The same was got photographed. After recording statements of the witnesses, challan was presented in Court.