STATE OF ORISSA Vs. KAMAL LOCHAN GIN

JUDGEMENT

(1.) HEARD learned Counsel for the parties and the case is disposed of in the following manner.

(2.) THE State of Orissa has assailed the judgment and order dated 6.8.1992 passed by the Asst. Sessions Judge, Baripada in S.T. Case No. 1/05 of 1992 wherein he acquitted the accused -Respondent of the charge under Sections 342/376 of I.P.C.

(3.) IN order to bring home the charge against the accused -Respondent, prosecution examined 12 witnesses. No witness was examined on behalf of the defence. After assessing the evidence on record, the trial Court acquitted the accused -Respondent of the charge under Sections 342/376 of I.P.C, inter alia holding that the entire case of the prosecution was shrouded with impregnable clouds of doubts. Being dissatisfied with the said judgment and order, the State of Orissa has preferred the present appeal as stated earlier.