STATE OF JAMMU AND KASHMIR Vs. KAKA RAM

JUDGEMENT

(1.) This appeal has been filed against the judgement dated 28.04.2010, passed by Learned Additional Sessions Judge, Udhampur, (for short "Trial Court"), whereby while acquitting the accused of the charges, the Trial Court has dismissed the challan in which the accused was facing trial for having committed offence punishable under Section 376 RPC.

(2.) The aforesaid order of acquittal has been challenged by the appellant precisely on the ground that Trial Court has not properly appreciated the evidence produced by the prosecution, inasmuch as there was sufficient evidence in the shape of statement of the victim and that of her mother, which proved the charge against the accused.

(3.) Heard and considered.