STATE OF H P Vs. JAI KISHAN

JUDGEMENT

(1.) State felt aggrieved by the judgment of acquittal passed by the learned trial Court in Case No. 6-NL/7 of 2007/2006 decided on 14.9.2007 for the offences punishable under Sections 376 and 506 Indian Penal Code, as such challenge has been made in the present appeal.

(2.) We have heard the learned counsel for the parties and have carefully gone through the record.

(3.) Prosecutrix (40) is a married woman. She alleged that on 11.11.2004, at about 4 p.m., when she had gone to jungle for collecting fuel wood, the accused taking advantage of her loneliness, caught-hold of her and committed rape for about an hour. Thereafter he left the place and told her not to disclose it, failing which, she would be killed.