SARDUL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) IF the appellant or his counsel does not assist the Court, the Court has the power to dispense the justice on going through the grounds of appeal as well as the records itself and I am doing the same thing in the present case.

(2.) SARDUL Singh son of Labh Singh, a man of 31 years when he was committed to the Court of Session and working as electrician was convicted under Section 376 IPC by the Court of Addl. Sessions Judge, Ludhiana on 28.3.1987 and was sentenced to undergo RI for a period of 8 years and to pay a fine of Rs. 1,000/-. In default of payment of fine he was directed to further undergo RI for 3 months.

(3.) VIDE order dated 30.10.1986 the appellant was charge-sheeted under Section 376 IPC on the allegations that on 3.7.1986 at 2.30 p.m. in the area of Payal he committed rape upon Jasbir Kaur daughter of Mahnga Singh and thereby committed the offence punishable under Section 376 IPC. The charge was read over and explained to the appellant to which he pleaded not guilty and claimed a trial.