STATE OF ORISSA Vs. KANHU CHARAN MEHER

JUDGEMENT

(1.) The State in this appeal has called in question the order of dated 01.12.1992 passed by the learned Assistant Sessions Judge, Dharamgarh in S.C. Case No. 13/7 of 1992 acquitting the of the charge under section 375, I.P.C.

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

(3.) On receipt of information from the father of the victim, necessary case was registered at the police station and investigation commenced. In course of investigation, the victim, her parents and other witnesses were examined. The victim was also medically examined. The respondent's medical test has also been done. On completion of investigation, charge-sheet being submitted, the respondent faced the trial for offence under section 376, I.P.C.