STATE Vs. BABLOO

JUDGEMENT

(1.) THE respondent has been acquitted of the charge of having committed rape on the prosecutrix Kumari "m".

(2.) AS per the prosecutrix she was raped sometimes in the month of September 2005 and thereafter on 20. 12. 2005 and 12. 1. 2006.

(3.) MEDICAL evidence in the form of MLC Ex. PW-6/a of the prosecutrix showed that hymen was ruptured; there was no evidence of the same being recently ruptured.