STATE OF MADHYA PRADESH Vs. PAPPU

JUDGEMENT

(1.) BEING aggrieved by the judgment dated 20.01.2001 pronounced by learned Session Judge, Datia in Sessions Trial No. 152/1998 by which the learned Sessions Judge vide impugned judgment acquitted the respondents for the offences under Section 376(2)(g) of IPC, the State of Madhya Pradesh has filed this appeal under Section 378 of Cr.P.C.

(2.) THE prosecution story before the trial court, in brief, was that the prosecutrix along with her husband Kaushal Kishore lodged a report at Police Station Pandokhar, Datia on 04.03.1998 that the prosecutrix had gone, to bring grass for feeding the cattle, nearby the field of Chandan Singh where there was crop of gram nut, accused Gulab Singh armed with "Kulhadi" and accused Pappu armed with "Lathi" caught her. They pulled her into the field and turn by turn committed sexual intercourse with her, her slippers were torn, a Bichhua (short of ornaments used on the feets) was missed.

(3.) THE learned Trial Court pronounced the impugned judgment on 20.01.2001 and acquitted the accused persons.