STATE OF M P Vs. SURENDRA SINGH

JUDGEMENT

(1.) This Criminal appeal under Section 378 of Cr. P.C. has been filed by the State of M.P., through Police Station Dabra, District Gwalior, being aggrieved by the judgment dated 8.4.1994 pronounced by the IV A.S.J. in S.T. No. 231/1990 (State of M.P. Through P.S. Dabra, District, Gwalior Vs. Surendra Singh) by which the learned trial Court has acquitted the respondent/accused under Sections 376 read with 511 of IPC.

(2.) It is not disputed before the learned trial Court that the father of the minor prosecutrix Bhagwan Singh was working as Lance Yanak in the Cenwosto Unit and was allotted government Quarter No. 1 in the ground floor, in which he was residing with his family members. In the 1st Floor of the same building was occupied by accused Surendra Singh who was a Head Constable in the same Unit.

(3.) The factual matrix of the case is as follows: