STATE OF HIMACHAL PRADESH Vs. HARISH KUMAR

JUDGEMENT

(1.) BOTH these appeals filed by the State are arising from a common judgment of acquittal of the Respondents passed by the learned Additional Sessions Judge for the offences punishable under Section 376 of the Indian Penal Code against Respondent Madan Lal and attempted rape against Harish Kumar, hence taken up together for its decision.

(2.) IN short, the prosecution case can be stated thus. In the year 1996, the prosecutrix was a student of 7th standard studying in Government High School, Syari.

(3.) TO prove its case, prosecution examined its witnesses and the Respondents were also examined under Section 313 of the Code of Criminal Procedure.