STATE OF HIMACHAL PRADESH Vs. LAL SINGH

JUDGEMENT

(1.) This appeal has been filed against acquittal of the respondent vide judgment dated 23.3.2009 passed by learned Additional Chief Judicial Magistrate, Sarkaghat in case FIR No. 75 of 2005 dated 22.3.2005 registered under Sections 354, 323 IPC in P.S. Sarkaghat, District Mandi (H.P.).

(2.) I have heard learned counsel for the parties and I have also gone through the record.

(3.) Crime Investigating Agency i.e. police was set in motion by complainant PW1 Mathura Devi by filing an application Ext.PW1/A to SHO, P.S. Sarkaghat stating therein that on 21.3.2005 at about 7.30 PM, she was returning home after grazing her goats and crossing a 'khud' and at that time, respondent Lal Singh came there and started teasing her, caught her arm and pressed her breast and forcibly laid her on earth. On her resistence, he beat her with kick and fist blows, whereupon she raised cries and her husband Mahia Ram, brother-in-law Krishan Chand and Rajinder came on the spot thereupon respondent fled from the spot and in this incident, she received injuries on her arm, leg and nose.