(1.) Nearly forty years ago, on 3/3/1986 happened an incident, that forever altered the trajectory of a minor girl's life, who for the purposes of this judgment, shall be referred to as 'V' [Identity concealed]. She was discovered unconscious and bleeding from her private parts, by one Gulab Chand, after the respondent-accused had allegedly subjected her to sexual assault. The said Gulab Chand filed a report with the concerned police station on 4/3/1986 [Crime No. 31/86] - and now by way of this judgment, the matter shall be finally laid to rest. It is a matter of great sadness that this minor girl and her family have to go through nearly four decades of life, waiting to close this horrific chapter of her/their lives.
(2.) The State is before us, being aggrieved by the finding of acquittal recorded by the learned Single Judge of the High Court of Judicature for Rajasthan at Jaipur Bench, Jaipur [In S.B Criminal Appeal No. 503/1987], vide judgment dtd. 12/7/2013 which set aside the finding of conviction entered by learned Sessions Judge, Tonk [Sessions Trial 26/86] vide judgment dtd. 19/11/1987.
(3.) The FIR recorded the occurrence of incident in the following terms:-
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