RAJ KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioner is an accused for commission of offences under Sections 376 and 506 IPC, registered vide FIR No. 92/2015 at Police Station, Barmana, District Bilaspur, on 03.06.2015.

(2.) THE respondents have produced the records and have also filed the status report.

(3.) THE offence of rape is one of the most serious offences and there can be nothing more horrendous and despicable crime against a woman because rape not only causes physical injury but more indelibly leaves a scar on the most cherished possession of a woman which is her dignity, chastity, honour and reputation.