STATE OF HARYANA Vs. AVTAR SINGH

JUDGEMENT

(1.) The State of Haryana has preferred the present appeal challenging the judgment of acquittal dtd. 7/9/2004 passed by the learned Additional Sessions Judge (Adho) Fast Track Court-Ill, Faridabad in case FIR No.736 dtd. 29/8/2002 under Ss. 341, 366, 376(2)(g) and 506 of the Indian Penal Code, 1860, registered at Police Station City Ballabgarh, District Faridabad, whereby the accused persons i.e. Avtar Singh, Sunder Singh, Partap Singh, Vikas Kumar and Priti Sharma were acquitted of charges framed against them.

(2.) Case has been called, however, none entered appearance on behalf of the respondents. Mr. Vivek Dahiya, Advocate (PH/3444/2019), Mobile No.96462-47465, who is present in the Court, is appointed as Amicus Curiae to assist this Court on behalf of the respondents.

(3.) The primary contention in the present appeal is that the learned trial Court erred in appreciating the ocular and corroborative evidence adduced during trial, and thereby arrived at a manifestly erroneous conclusion in acquitting the accused.