STATE OF J&P Vs. SHAMAS DIN

JUDGEMENT

(1.) Feeling aggrieved of impugned judgment dated 27.09.2014 passed by learned Sessions Judge, Kathua, whereby acquitting respondent-accused, namely Shamas Din in case FIR No.75/2008 of Police Station Basohli registered under Sections 376/511 RPC, State has filed Cr. Acq. Appeal No.38/2017.

(2.) It is pertinent to mention here that Cond.(Cr.) No.53/2015 seeking condonation of delay of 133 days in preferring the appeal and SLAA No.67/2015 seeking leave to file the appeal already stand allowed vide order dated 26.07.2017.

(3.) We have with the able assistance of learned Addl. AG, gone over the judgment passed by learned trial Court and are of the view that the conclusions reached therein resulting in the acquittal of the respondent do not warrant any interference by this Court in view of the reasons mentioned hereunder:-