STATE OF UTTARAKHAND Vs. SUKHPAL

JUDGEMENT

(1.) <DJG>Dharam Veer, J.</DJG> This appeal, preferred by the State/appellant u/s 378(3) of the Code of Criminal Procedure, 1973 is directed against the judgment and order dated 20.6.2008 passed by the Additional Sessions Judge/Ist FTC, Haridwar in Sessions Trial No. 10/2006, State v. Sukhpal & Ors., whereby the respondents no. 1, 2, 5 & 6, viz., Sukhpal, Smt. Mamta, Srinivas and Ratan Lal and co-accused Raju @ Rajkumar have been acquitted of the charge of offence punishable under Section 366 and 368 of The Indian Penal Code, 1860 (for short, IPC). Respondent no. 5 Srinivas has also been acquitted of the charge punishable under Section 376 IPC.

(2.) It is pertinent to mention here that Deo Singh and Smt. Geeta have been made respondents no. 3 & 4 respectively in the instant appeal, however, they have not been acquitted by the learned trial court. Furthermore, co-accused Raju @ Rajkumar has not been arrayed as respondent in this appeal although his case is on the similar footing as to the rest of the aforesaid respondents no. 1, 2, 5 & 6.

(3.) Heard Mr. Prabhkar Joshi, Brief Holder for the State and perused the impugned judgment and order dated 20.6.2008.