VIDHI CHAND Vs. STATE OF H.P.

JUDGEMENT

(1.) IN this appeal the appellant has assailed his conviction and sentence passed by the learned trial court for the offences punishable under Sections 376, 323 and 341 of the Indian Penal Code.

(2.) THE sentences imposed under each of the sections are as under:

(3.) NEXT day she along with Lumbardar and her parents lodged the F.I.R. against the appellant and got the prosecutrix examined in E.S.I. Hospital, Parwanoo. She was found to have sustained bruise and lacerated wounds on the different parts of her body. The shirt and salwar of the prosecutrix were taken into possession and sealed and sent for the Forensic Science examination. The police proceeded to the spot where she was allegedly raped and noticed blood stained on the stones. The said stones were sealed and taken into possession in the presence of Vijay Ram.