STATE Vs. BALOO KUMAR SINGH

JUDGEMENT

(1.) Heard Mr. Rivankar, learned Public Prosecutor appearing on behalf of the appellant.

(2.) This is State appeal against acquittal.

(3.) The respondent (accused) was tried, by the learned Assistant Sessions Judge, Fast Track Court, South Goa, in Sessions Case no. 40/2001, for offences punishable under Sections 342, 323, 376 and 506(ii) of the Indian Penal Code (I.P.C., for short).