STATE OF HIMACHAL PRADESH Vs. PREM SINGH

JUDGEMENT

(1.) Heard learned counsel for the appellant-State and learned counsel for the respondent (hereinafter referred as to as the 'accused').

(2.) On the allegation that the respondent had sexually ravished PW-1 and had outraged the modesty of not only PW-1, but of several other girl students of the school where the respondent was a teacher, law was set in motion. The respondent was further charged for commission of offences relating to threatening the prosecutrix with dire consequences in case she disclosed the incident to somebody else. The accused faced trial for offences punishable under Sections 376, 354 and 506 of the Indian Penal Code, 1860 (in short 'the IPC').

(3.) The learned Addl. Sessions Judge, Mandi, Himachal Pradesh found the accused guilty of all the offences, sentenced him to undergo rigorous imprisonment for ten years', six months' and six months' respectively. In appeal the High Court set aside the judgment of conviction and sentence and directed acquittal of the respondent.