STATE OF HIMACHAL PRADESH Vs. RAM CHANDER

JUDGEMENT

(1.) In the present case Investigating Agency was set in motion by complainant Raju Ram (father of PW-1 prosecutrix) by lodging FIR Ex. PW-13 in Police Station, Paonta Sahib stating therein that his daughter (prosecutrix) born on 22.07.1995, studying in 8th class, had gone to School on 15.07.2011 at about 8.30 AM with her sister Kiran, studying in 10th class. At about 9.00 AM, Kiran saw respondent-accused taking away prosecutrix forcibly on his bike and respondent did not stop even on raising alarm and prosecutrix was not traceable despite best efforts.

(2.) On 16.08.2011, PW-9 Suresh Kumar, father of respondent produced prosecutrix and respondent in Police Station Paonta Sahib. Respondent-accused was arrested and was medically examined. Prosecutrix was also medically examined and put in custody of her father.

(3.) After completion of investigation, challan was presented in the court. Respondent-accused was chargesheeted under Sections 363, 366 & 376 (I) of India Penal Code. On conclusion of trial, respondent-accused was acquitted. Hence, present appeal by State with prayer to convict respondent-accused.