STATE OF MADHYA PRADESH Vs. PAPPU @ BHAGWAN SINGH

JUDGEMENT

(1.) Through this appeal appellant/State of M.P. has assailed the judgment dated 21.01.2000, passed by learned Special Judge (Atrocities), Raisen in Special Case No.49/96, whereby respondents/accused have been acquitted from the charge of offence punishable under Sections 363,366,376 of the IPC and Section 3(1)(xi) of SC & ST (Prevention of Atrocities) Act, 1989.

(2.) The allegation against the accused is that on 29.08.94 at about 11.10 in the night, they abducted prosecutrix, a minor girl from the lawful guardianship of her mother Shakuntala Bai, while she had gone to answer the call of nature. It is alleged that prosecutrix was taken to various places, and appellant no.1 Pappu @ Bhagwan Singh committed rape with her. FIR Ex.P/1 was lodged by Shakuntala Bai, mother of the prosecutrix. After recording the statements of prosecution witnesses and completing the investigation, the police charge sheeted the accused.

(3.) The accused abjured the guilt hence they were put to trial.