STATE OF H.P. Vs. RANJEET SINGH

JUDGEMENT

(1.) THE State has challenged the acquittal of the respondent, for an offence punishable under Section 376 Indian Penal Code, for allegedly committed rape on the prosecutrix, a minor child of aged about five years.

(2.) THE undisputed facts, in short, which emerge from the prosecution evidence, are : -

(3.) MEHAR Singh (PW -3) returned from village Nerwa around 8 p.m. on the same day. The complainant told the entire story to him and then they went to the police station and filed the written complaint Ex.PA on the basis of which FIR Ex.PW7/A was registered. Head Constable Bhagwan Singh (PW7) visited the spot and prepared the site plan Ex.PW7/A at the instance of the prosecutrix. The respondent was not found there, he was arrested during night from the bushes nearby.