STATE OF HIMACHAL PRADESH Vs. RAJESH KUMAR

JUDGEMENT

(1.) IN the instant case, we find that prosecutrix (PW. 2) has not supported the prosecution case in relation to the charged offence of Sections 363, 366/120B of the Indian Penal Code.

(2.) ASSAILING the judgment dated 15.11.2007, passed by Sessions Judge, Sirmaur District at Nahan, H.P., in Sessions Trial No. 26 -ST/7 of 2007, titled as State of Himachal Pradesh Versus Rajesh Kumar & another, State has filed the present appeal under the provisions of Section 378 of the Code of Criminal Procedure, 1973.

(3.) THE accused were charged for having committed an offence punishable under the provisions of Sections 366 and 120B of the Indian Penal Code, to which they did not plead guilty and claimed trial.