STATE OF HIMACHAL PRADESH Vs. HANS RAJ

JUDGEMENT

(1.) The respondent was prosecuted and acquitted for the offences punishable under Sections 366 and 376 of the Indian Penal Code. The State felt aggrieved by the impugned judgment of acquittal, as such, filed the instant appeal.

(2.) Heard and gone through the record.

(3.) In short, the prosecution case can be stated thus. The prosecutrix (PW3) is the eldest daughter of her parents. In the year 2004, she was studying in Matric. Her date of birth is stated to be 26.4.1989.