STATE Vs. BUTA SINGH

JUDGEMENT

(1.) This Criminal Appeal under Sec. 378 Cr.P.C. has been preferred claiming the following reliefs:-

(2.) This Criminal Appeal has been preferred against the judgment, dtd. 2/8/1989, passed by the learned Sessions Court whereby the respondents were acquitted of all the charges against them for the offences under Ss. 366 and 376 I.P.C.

(3.) Brief facts of the case as placed before this Court by learned Public Prosecutor are that on 14/4/1986 Mahendra Singh S/o Banta Singh lodged an F.I.R. at the Police Station, Anupgarh alleging therein that he was not at home on 11/4/1986 for some work and that upon his return on 12/4/1986, he learned that his sister, Angrez Kaur @ Guddi, aged about 14 years, while asleep in the courtyard of their house, on the night of 11/4/1986, at about 1 a.m. she was found to be missing from the charpai by her elder sister, Nasib Kaur. And that, in the morning the mukhiya Jeetsingh was called and it was found that their sister was at the residence of Buta Singh, who lived near Looniya, and that the accused respondents, Buta Singh, Manga Singh, and Darshan Singh, had raped Mahendra Singh's minor sister Guddi.