STATE OF HIMACHAL PRADESH Vs. SURAJ @ SURJIT SINGH

JUDGEMENT

(1.) In relation to FIR No.94, dated 9.11.2008, registered at Police Station, Nirmand, District Kullu, Himachal Pradesh, accused Suraj and Hari Singh, hereinafter referred to as the accused, were charged to face trial, for having committed offences, punishable under Section 376(g) of the Indian Penal Code; and Sections 341 and 506-II, both read with Section 34 of the Indian Penal Code.

(2.) Finding the prosecution not to have established its case, through the testimonies of 12 witnesses, trial Court, vide judgment dated 25.4.2012, passed by Additional Sessions Judge, Kinnaur at Rampur, Himachal Pradesh, in Sessions Trial No.25-AR/7 of 2009/11, titled as State of Himachal Pradesh v. Suraj @ Surjit Singh and another, has acquitted both the accused on all counts.

(3.) Prosecution case primarily rests upon the testimonies of prosecutrix (PW-1) as also her husband Durga Dass (PW-2).