STATE OF HIMACHAL PRADESH Vs. SANJEEV KUMAR @ SANJU

JUDGEMENT

(1.) THE respondent (hereinafter referred to as 'accused') was charge-sheeted, tried and acquitted for the offence punishable under Section 376 of the Indian Penal Code, for allegedly committing rape on the prosecutrix (six years).

(2.) STATE felt aggrieved by the impugned judgment of acquittal, hence, the present appeal.

(3.) WE have heard the learned counsel for the parties and examined the evidence on record very closely and minutely.