ANITA RANI Vs. GURDAS SINGH

JUDGEMENT

(1.) The appeal is preferred by the prosecutrix against the judgement of acquittal recorded by the trial Court.

(2.) The prosecutrix launched prosecution as against the accused projecting strange and unbelievable story. Unfortunately, the accused stood trial for the offence under Section 376 IPC.

(3.) Learned counsel appearing for the appellant/prosecutrix would submit that the trial Court has totally rejected the evidence of the prosecutrix and her son who spoke about the rape committed by the accused on 10.12.2011 at about 8.30 p.m. As the evidence of those two witnesses will have to be reevaluated, the appeal may be admitted, it was argued.