STATE OF J&P Vs. RAMESH CHANDER

JUDGEMENT

(1.) Feeling aggrieved of impugned judgment dated 29.10.2015 passed by learned Addl. Sessions Judge, Udhampur, whereby acquitting respondent-accused, namely Ramesh Chander in case FIR No.131/2009 of Police Station Ramnagar registered under Sections 376/323 RPC, State has filed Cr. Acq. Appeal No.30/2017.

(2.) It is pertinent to mention here that Cond.(Cr.) No.58/2016 seeking condonation of delay of 145 days in preferring the appeal and SLAA No.63/2016 seeking leave to file the appeal, already stand allowed vide order dated 20.04.2017.

(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:-