STATE Vs. PARSHU RAM

JUDGEMENT

(1.) The present appeal instituted by the State assails the judgment of the trial court dated 01.10.2011, in Session Case No. 110/2010, arising out of FIR No.266/2010 (hereinafter referred to as the 'subject FIR'), under Sections 363/376/308 Indian Penal Code (hereinafter referred as 'IPC'), registered at Police Station - Moti Nagar; whereby the trial court, whilst arriving at a finding that the prosecution has failed to establish the guilt of the accused; acquitted the latter of all charges.

(2.) The case of the prosecution as elaborated by the trial court is briefly encapsulated as follows:-

(3.) The charge sheet having been filed under sections 363/376/308 IPC; the trial court framed charges against the accused under Sections 363/376(2)(f) IPC and under Section 308 IPC, to which the accused pleaded not guilty.