STATE OF PUNJAB Vs. KAKA RAM

JUDGEMENT

(1.) The State of Punjab has preferred the present appeal challenging the judgment of acquittal dtd. 23/11/2004 passed by the learned Sessions Judge, Patiala, in case FIR No.99 dtd. 20/9/2023 under Ss. 376, 506, 363/34 of the Indian Penal Code, 1860, registered at Police Station Julkan, District Patiala, whereby the accused persons i.e. Kaka Ram and Raj Kumar @ Raju were acquitted of charges framed against them.

(2.) The case of the prosecution, as unfolded during the trial, may be briefly summarized as follows: -

(3.) It has been submitted by the learned State counsel that the impugned judgment suffers from fundamental, legal and factual infirmities, and reflects a total misappropriation of facts, which has resulted in miscarriage of justice. The specific submissions made in support of this challenge by the learned State counsel are as follows:-