PRATAP Vs. STATE OF M. P

JUDGEMENT

(1.) THE circumstances are as follows: -"

(2.) FOR the foregoing reasons, we are of the view that although the prosecution was successful in proving that the deceased Bhagtinbai was subjected to rape and thereafter killed, it failed to connect the appellant with the alleged rape or murder of the deceased. Accordingly, we are of the view that the appellant is entitled to acquittal. Appeal allowed.