STATE Vs. HAWAN PRATAP SINGH

JUDGEMENT

(1.) The present appeal instituted by the state under the provision of section 378 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C') assails the judgment dated 01.05.2015, rendered by learned Additional Sessions Judge-Special FTC-2 (Central), Tis Hazari, Delhi, in Session Case No. 37/2013, titled as 'State vs. Hawan Pratap Singh @ Pappi & Anr.', emanating from F.I.R No. 156/2012 registered at Police Station NDRS; whereby the learned Trial Court has acquitted the accused, Hawan Pratap Singh @ Pappi and Pintu Kumar, Respondent No. 1 and Respondent No. 2 herein, respectively, of the charges framed against them under section 376(2)(g)/506/34 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC').

(2.) The case of the prosecution as elaborated by the learned Trial Court is briefly encapsulated as follow: -

(3.) Upon completion of investigation, charge-sheet was filed against the respondents for the offences punishable under section 376(2)(g)/506/34 IPC and charges were framed against them under the said sections. The respondents pleaded not guilty and claimed trial.