STATE OF HIMACHAL PRADESH Vs. MADAN LAL

JUDGEMENT

(1.) THIS is an appeal filed by the State of Himachal Pradesh under Section 378 of the Code of Criminal Procedure against the judgment of the court of learned Sessions Judge, Chamba, vide which the Respondent was acquitted of the charge framed against him under Section 376 of the Indian Penal Code.

(2.) A notice of the appeal was issued to the Respondent. Leave to appeal was granted by the Court.

(3.) WE have heard the learned Senior Additional Advocate General for the Appellant and the learned Counsel for the Respondent and have gone through the record of the case.