STATE OF HIMACHAL PRADESH Vs. LAL SINGH @ LALIA

JUDGEMENT

(1.) The State has come in appeal against the judgment, dated 30th January, 2006, passed by the learned Judicial Magistrate 1 st Class, Court No. 2, Paonta Sahib, District Sirmaur, H.P., in Criminal Case No. 16/2 of 2002, whereby the respondent, who was charged with and tried for the offences punishable under Sections 354, 323 and 506 of the Indian Penal Code, has been acquitted.

(2.) Case of the prosecution, in a nut shell, is that the complainantprosecutrix is resident of Village Nawna Bhatwar.

(3.) On the basis of the complaint, FIR, Ex. PW1/A, was registered. The complainant was got medically examined vide MLC, Ex. PW5/A. Spot map, Ex. PW4/A, was prepared. Torn clothes of the complainant were taken into possession.