STATE OF H.P. Vs. SHASHI @ PAPU

JUDGEMENT

(1.) STATE felt aggrieved by the acquittal of the respondent for the offences under Sections 354 and 506 Indian Penal Code, passed by the learned trial Court in case No. 112 -1/1999 decided on 19.2.2003, hence the present appeal.

(2.) HEARD and gone through the record.

(3.) PROSECUTRIX was got medically examined by PW3 Dr. Sanjay Pathak in P.H.C. Sahari. He noticed multiple abrasions around the breast and linear abrasion on the back right side starting from lower back to right hand 4 -5" in length at the time of her medical examination. She also complained back -ache more particularly in the chest area. In the opinion of the doctor, the injuries were caused within the duration of less than 12 hours. To this effect, he issued medico legal certificate Ext. PW3/A.