NARENDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) NARENDER Singh son of Har Gobind Singh the appellant herein has been convicted under Sections 376 read section 511 IPC and section 342 IPC by the learned Additional Sessions Judge, Faridabad vide judgment dated 27.7.1990 and has been sentenced to undergo RI for four years and to pay a fine of Rs. 200/- and in default of payment of fine to further undergo RI for six months under Section 376 read with Section 511 IPC and to undergo RI for six months under Section 342 IPC. However, both the sentences were ordered to run concurrently.

(2.) IT is worth mentioning here that the appellant was initially charged under Section 376/342 IPC but he has been acquitted for the said charge and has been convicted as stated above.

(3.) IN order to prove the case, the prosecution examined PW1 Dr. Neeru Kalra, PW2 Dr. C. Paul, PW3 Dhan Singh, PW4 Siri Bhagwan ASI, PW5 Sant Lal, PW6 Pinky alias Tanu, PW7 Kajal, PW8 Des Raj Aggarwal and PW9 Baljit Singh. Affidavits Ex.PG of Munshi Ram Head Constable and Ex.PH of Sita Ram Constable and report of Chemical Examiner Ex. PK were also tendered in evidence.