USHA RANI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Assailed in the instant appeal is judgment dated 14.05.2019, passed by learned Additional Sessions Judge, Gurdaspur, (hereinafter referred to as 'the trial Court'), thereby, acquitting the accused-respondent No. 2 of the charges framed against him in FIR No. 137 dated 04.07.2018, registered under Sections 363, 366, 368, 376 of the Indian Penal Code (for short, 'the IPC'), at P.S. Civil Lines Batala.

(2.) Brief facts of the present case as noticed in para No. 2 of the impugned judgment passed by the trial Court are as under:-

(3.) Upon completion of formal investigation and upon presentation of challan, the case was committed by learned Illaqa Magistrate to the court of learned Sessions Judge, Gurdaspur on 15.10.2018.