DULI CHAND Vs. STATE

JUDGEMENT

(1.) HEARD the parties.

(2.) DULI Chand (accused-applicant) stands convicted under Section 376, I. P. C and sentenced to undergo four years' R. I. for committing rape on Mst. Bbagwanti, a girl aged about ten years.

(3.) THE two Courts below have come to the finding that rape had been committed on the girl, This is more than obvious from the own evidence of the girl herself and that of her mother as well as that of the Lady Civil Surgeon, who examined her soon after the alleged occurrence. The girl was in an almost collapsed condition, and was white due to the loss of blood. She was about ten years of age, and everything in her vagina was ruptured. She had a lacerated wound on the left wall of her vagina 3" x 1" x ?" and another lacerated wound on her perinaeum 1" x ?" x ?", which were bleeding very profusely. In the opinion of the Lady Civil Surgeon, she had been raped 'completely and badly'. The fact that the girl had been so raped, as a matter of fact has not even been seriously challenged at the time of arguments in revision before the Court.