STATE OF ORISSA Vs. TAHASIL HARIJAN

JUDGEMENT

(1.) The State in this appeal has called in question the order of acquittal dated 11-9-1995 passed by the learned assistant Sessions Judge-cum-Chief Judicial Magistrate, Bhawanipatna in S. C. No.27/12 of 1995 acquitting the respondent of the charge under sections 376, IPC.

(2.) Facts necessary for disposal of the above appeal run as under :

(3.) During trial, the respondent has taken a plea of complete denial and false implication.