JUDGEMENT
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(1.)This appeal has been filed against the impugned judgment dated 27.0.2005 IN CRLA No. 242 of 1999 of the High Court of Punjab & Haryana at Chandigarh.
(2.)The facts of the case have been set out in the judgment of the High Court and hence we are not repeating the same here, except where necessary.
(3.)The prosecution case is that on 03.03.1997 at about 6.30 A.M. the prosecutrix was coming to her house after answering the call of nature. The three Appellants caught her and took her into a house and raped her and beat her. After police investigation the Appellants were charge sheeted, and after a trial were convicted under Section 376(2)(g) and Section 342 I.P.C. and sentenced to 10 years R.I. and to pay a fine of Rs. 1,000/- each. The sentence was upheld by the High Court, and hence this appeal.
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