STATE OF H.P. Vs. OM PRAKASH

JUDGEMENT

(1.) THE acquittal of respondents, passed by the learned trial Court in criminal Case No. 118-1 of 1999, decided on 1.5.2000, under Sections 354 read with Section 34 Indian Penal Code has been assailed in this appeal by the State.

(2.) HEARD and gone through the record.

(3.) ON the conclusion of the trial, respondents were acquitted on the ground that there were material contradictions in the report lodged by the prosecutrix, her statement recorded in the court and there was no other evidence to lend corroboration to her statement except statement of PW2 Ramesh Chand and PW3 Kirpal Singh who were not natural witnesses and materially contradicted the version of the prosecutrix and also admitted that their statements before the police were incorrect.