GUMAN MAL LODHA, J. - (1.) CHATRA Ram complainant having failed to obtain the conviction of the accused Likhmaram on a charge of criminal trespass with attempt to rape or outrage the modesty of his wife has obtained leave from this Court. Appeal against acquittal comes up for hearing today.
(2.) THE compalinant and his counsel are conspiuously absent to prosecute the appellant. However, I have heard Dr. S.S. Bhandawat learned Public Prosecutor in support of the appellant and Mr. S.K. Goyal on behalf of the accused. I have also perused the relevant record. The incident relates to July 7, 1976 where it is alleged that at 12 mid -night the accused Chatraram in the absence of the complainant Likhma Ram trespassed in the house of the complainant with intention to commit rape on complainant's wife who was sleeping in the house. The allegation further included the attempt to commit rape by forcible sexual intercourse with her.
(3.) THE Police investigated the case but found it to be a false and concocted. The finding of the Police investigation was that the complainant had concocted the story with the malafide intention to harass the accused.;