STATE OF H.P. Vs. AMINUDIN ALIAS MINU

JUDGEMENT

(1.) THE respondents were tried and acquitted for offences, punishable under Sections 363, 366, 376, 506, 342 and 384 read with section 109 of the Indian Penal Code by the learned Sessions Judge, Mandi, in Sessions Trial No. 11/90. Their acquittal has been assailed in the instant appeal by the appellant State.

(2.) THE prosecution case in brief may be summed up thus:

(3.) THE aforesaid complaint was sent to the S.H.O. Police Station, sadar, for registration of the case, on the basis of which FIR Ex. PQ was registered.