STATE OF HIMACHAL PRADESH Vs. BAR CHAND

JUDGEMENT

(1.) THIS appeal by the State is directed against the judgment dated 9.9.1999 passed by the learned Sessions Judge, Mandi, District Mandi, H.P. in Sessions Trial No. 30 of 1997 whereby he acquitted the accused of having committed offences punishable under Sections 363, 366A and 376 of the Indian Penal Code.

(2.) ON 23.10.1996 Sh. Keshav Ram (PW -1), father of the prosecutrix lodged a complaint at Police Station, Karsog. In this complaint it was alleged that the complainant was employed in the department of the Irrigation and Public Health and was living with his family in village Salogi in Illaqua Chaursi of Tehsil Karsog. Keshav Ram had six daughters and one son. The prosecutrix was his eldest child. Accused Bar Chand worked as a Carpenter. Keshav Ram had engaged him to make some furniture for him. During the period of this employment their relations became friendly and the accused used to visit the house of Keshav Ram off and on.

(3.) AFTER completion of the investigation challan was filed against the accused and he was charged with having committed offences of kidnapping, rape and procuration of a minor girl. The learned trial Court after trial by a well reasoned judgment has acquitted the accused. Hence this appeal by the State.