STATE OF H.P. Vs. RAKESH KUMAR

JUDGEMENT

(1.) THE acquittal of the respondent, in Sessions Case No. 36 of 1994, passed by Learned Sessions Judge Chamba, on 17th July, 1995, for the offence under Sections 366 and 376 of the Indian Penal Code, has been challenged in this appeal by the State.

(2.) HEARD and gone through the evidence on record.

(3.) IT is also alleged that on 20th January, 1993, the respondent sent his Peon Hari Singh to call her to his residence, on the pretext of some urgent work. She went there. The respondent enquired about the fact of her pregnancy, to which she replied in affirmative. On this, he assured her that he would get it terminated. During the night she was kept there and was raped again. In the morning, she was given some injection, which caused pain in her stomach. The respondent told that her pregnancy would get terminated but flatly refused to marry her and warned her not to visit his residence again. She narrated the above facts to her elder sister PW7 Sulochna Devi with whom she was residing. Thereafter the prosecutrix alongwith her sister went to the police station and lodged the FIR Ex.PA.