RAJINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Under challenge herein is the judgment/order dated Nov. 6, 1987 whereby the appellant has been convicted under Sec. 376 Indian Penal Code and sentenced to undergo seven years rigorous imprisonment. It is, however, pertinent to mention here that he has been acquitted for offence under Sec. 304 Indian Penal Code.

(2.) The prosecution story, in brief, is epitomised ad under:-

(3.) Chhanno and her husband Bir Singh owned a house in village Khandsa and in or about Feb. 1985, the appellant along with his family members was residing in a portion of the house as a tenant.