ANITA RANI Vs. STATE OF PUNJAB AND ANR.

JUDGEMENT

(1.) DHEERAJ Kumar -respondent No. 2 was tried for an offence under Section 376/313, 120B, 323 of the Indian Penal Code (hereafter referred to as 'IPC') vide judgment dated 16.12.2004. Respondent No. 2 was acquitted of the charge framed against him. Hence, the present revision petition.

(2.) PROSECUTION story, in brief, as noticed by the trial court in para 2 of its judgment is as under:

(3.) LEARNED Counsel for respondent No. 2 has submitted that there was no evidence before the trial court to connect respondent No. 2 with the charge framed against him.