NARPAT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal has been filed by Narpat Singh against a judgment delivered by the learned Sessions Judge, Pali dated 17.2.1987 whereby the appellant Narpat Singh has been found guilty for the offences punishable under Sections 376, 324 and 323 of the I.PC. Rigorous Imprisonment for three years, one year and six months respectively have been awarded for the said offences.

(2.) The charge was to the effect that on 8.10.1984 at about noon, PW-4 Smt. Leela had gone to a tube - well in village Khardi to fetch water, where the appellant Narpat Singh pounced upon her and subjected her to forcible sexual intercourse in a room situated near the tube - well. During the incident, her husband Teja Ram (PW-9) and brother-in-law Daya Ram (PW-1) reached the spot. According to the prosecution story, the appellant inflicted injuries to the said Teja Ram also.

(3.) Charges under Sections 323, 324 and 376 of the I.PC. were framed and the accused pleaded not guilty. As many as 13 witnesses were examined by the prosecution and 9 witnesses were examined by defence. Thereafter, the arguments were heard, the impugned judgment was delivered. Hence, this appeal.