STATE OF HIMACHAL PRADESH Vs. SANDEEP SINGH

JUDGEMENT

(1.) ASSAILING the judgment dated 07.07.2012, passed by learned Sessions Judge, Sirmaur District at Nahan, H.P., in Sessions Trial No. 45 -ST/7 of 2011, titled as State of Himachal Pradesh Versus Sandeep Singh, State has filed the present appeal under the provisions of Section 378 of the Code of Criminal Procedure, 1973.

(2.) THIS is one of those cases where both the prosecutrix and her mother have not supported the prosecution case in Court. They were declared hostile and despite extensive cross -examination nothing fruitful could be elicited from their testimony.

(3.) ACCUSED was charged for having committed an offence punishable under the provisions of Sections 376 and 506 -II of the Indian Penal Code, to which he did not plead guilty and claimed trial.