STATE OF HIMACHAL PRADESH Vs. PRADEEP KUMAR

JUDGEMENT

(1.) The present appeal is directed against the acquittal of the respondent hereinafter referred to as 'the accused' for the offence punishable under Sections 363, 376 read with Section 506 Indian Penal Code passed by the learned trial Court in Sessions Trial No. 28 of 2006 and RBT Sessions Trial No. 188- 1/2006 on 15.9.2007.

(2.) In short, the prosecution case, as emerges from the evidence on record, can be stated thus. In the year 2006 PW1 Bhag Chand was Chowkidar in Government High School Nathan. He is having four children, out of which prosecutrix aged about 17 years is the eldest one.

(3.) After completing investigation, challan was presented in the Court for the trial of the accused. He was accordingly chargesheeted to which he pleaded not guilty and claimed trial.