STATE OF HARYANA Vs. RAJESH @ RAJU

JUDGEMENT

(1.) This appeal is directed against the judgment dated 08.02.2003 passed by Additional Sessions Judge, (Adhoc), Jhajjar, vide which the accused/respondent was acquitted of the charge in FIR No.440 dated 27.09.2000 registered under Section 376 IPC at Police Station Jhajjar, District Jhajjar.

(2.) The brief facts of the case as noticed in the judgment passed by the trial Court in paragraph No. 2 is reproduced as under:-

(3.) After completion of investigation, challan/report under Section 173 Cr.P.C was presented in the Court. As the offence under Section 376 IPC is triable by Court of Session, the case was committed to the said Court. Charge under Section 376 IPC was framed against the accused to which the accused did not plead guilty and claimed trial.