THE STATE OF H.P. Vs. NEELAM AND ORS.

JUDGEMENT

(1.) THE present criminal appeal has arisen after the leave to appeal has been granted in reference to judgment, dated 01.04.1996, passed by the learned Additional Sessions Judge, Solan, District Solan, in case No. 12 -S/7 of 1995 in reference to the offences under Sections 363, 366 and 376 IPC, acquitting the alleged accused.

(2.) IN order to adjudicate the criminal appeal, it is necessary to give the factual background of the case.

(3.) THE alleged accused were charged for offences under Sections 363, 366 read with Section 34 IPC and Section 376 Indian Penal Code on 30.09.1995 and prosecution in order to prove its case examined thirteen witnesses, whereas, the alleged accused have shown their ignorance and they denied the involvement in the offences through their testimony under Section 313 Code of Criminal Procedure.