DIL KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The prosecutrix/complainant has come up in this appeal under Section 372 Cr.P.C. against the acquittal of the accused for the offence under Section 376 read with Section 511 IPC and releasing the accused on probation for offences under Section 323 and 452 IPC, vide judgment dated 03.06.2013, passed by learned Addl. Sessions Judge, Bhiwani.

(2.) Record was called for and the same has been perused.

(3.) We have heard learned counsel for the appellant and have examined the case file.