- (1.) AN young girl aged about 14 years allegedly fell prey in the hands of the accused-appellant Laddoo alias harjit Singh (hereinafter referred to as 'the accused'), who was made to drink some intoxicant and subsequently subject of lust for sex, which invited his prosecution. Ultimately, he was convicted vide judgment dated 8-7-2004 passed by the learned Additional Sessions Judge, mansa and sentenced as under:-u/s. 376, IPC : To undergo imprisonment for life and to pay fine of Rs. 5000/ -. u/s. 363, IPC : To undergo rigorous imprisonment for three years and to fine of Rs. 1000/ -. u/s. 366, IPC : To undergo rigorous imprisonment for three years and to fine of Rs. 1000/ -. u/s. 342, IPC : To undergo rigorous imprisonment for one year. u/s. 323, IPC : To undergo rigorous imprisonment for one year.
(2.) HOWEVER, all the substantive sentences were ordered to run concurrently.
(3.) THE prosecutrix (name not disclosed)hailed from village Sardulgarh. She having lost her father was residing with her mother at her maternal uncle Jagir Singh's house at Sardulgarh. Her mother Baljeet Kaur was working as Sweeper, whereas, her maternal uncle was a labourer.;