STATE OF PUNJAB Vs. GURA SINGH

JUDGEMENT

(1.) ON 2.12.1996, the Sessions Judge Kapurthala charge- sheeted the accused-respondent under Section 376 of the Indian Penal Code for committing rape upon Sukhmaya, aged six years, on 20.7.1996,

(2.) THE brief facts of the case stand reflected in para 2 of the order dated 3.1.1998 of the trial Court :

(3.) PW 2 Dr. Rajan Gupta medically examined accused Gura Singh on 16.8.1996 and opined that there was nothing to suggest that the accused was unable to perform sexual intercourse.