STATE Vs. NAND JI PRASAD

JUDGEMENT

(1.) This Appeal is directed against a judgment dated 08.01.206 passed in Sessions Case No.250/2006 whereby the Respondent was acquitted of the charges for the offence punishable under Sections 363/376/323 of the Indian Penal Code (IPC).

(2.) The FIR was lodged on the basis of statement Ex.PW-1/A of Smt. Bira, mother of the prosecutrix. The prosecution version can be culled out from the impugned judgment, paras 2 and 3 of which are extracted hereunder:-

(3.) During investigation, the prosecutrix was medically examined.