STATE OF HIMACHAL PRADESH Vs. MALKA @ JAI RAM

JUDGEMENT

(1.) THE State has challenged the acquittal of the respondent, for the offences punishable under Sections 341, 354 and 506 of the Indian Penal Code, recorded by the learned trial Court in Cr. Case No. 13 -II/ 2002 decided on 28th February, 2005.

(2.) HEARD and gone through the record.

(3.) THE husband of the prosecutrix was not at home, therefore the FIR Ext.PW7/B was alleged to have been lodged after about three days when he returned with the assistance and accompanied by a retired SHO Jai Singh.