STATE OF RAJASTHAN Vs. VIJAYENDRA SINGH

JUDGEMENT

(1.) Heard learned counsel for the appellant.

(2.) State has preferred this leave to appeal challenging the impugned order dated 25.05.2010 passed by the trial Court acquitting the accused-respondent of the offence under Sections 456, 324 and 376/511 IPC.

(3.) A First Information Report No.184/2009 was registered at Police Station Bagad on the basis of a written report furnished by complainant Thawar Singh under Sections 456, 376/511 IPC. The trial Court framed charges against the accused under Sections 456, 324 and 376/511 IPC. Learned trial Court referred and discussed the prosecution evidence including the statement of prosecutrix PW6 and statement of PW5 Rajendra, son of prosecutrix in detail and thereafter material contradictions in the statements of prosecution witnesses have been pointed out, which have been made basis for disbelieving the prosecution case.