STATE OF RAJASTHAN Vs. MAHENDRA SINGH

JUDGEMENT

(1.) THIS appeal has been filed by the State of Rajasthan against the judgment and order dated 19.9.1987 passed by the learned Sessions Judge, Jodhpur in Sessions Case No. 120/85 by which he acquitted the accused respondents Mahendra Singh of the charge for the offence under Section 376 IPC and Mithia of the charge for the offence under Sections 376/114 IPC.

(2.) THE facts giving rise to this appeal, in short, are as follows:

(3.) ON the other hand, the learned counsel appearing for the accused respondents submitted that findings of acquittal recorded by the learned Sessions Judge, Jodhpur are based on correct appreciation of evidence and thus, no interference is called for with the impugned judgment and order passed by the learned Judge, Jodhpur and this appeal filed by the State of Rajasthan be dismissed.