Mahesh Bhagwati, J. - (1.) Challenge in this appeal is to the judgment dated 14.11.1995 whereby the learned Additional Sessions Judge, Kishangarh Bas Distt. Alwar has acquitted the accused respondent Hameed S/o Kantula in the offences under Sections 376 and 452 of I.P.C.
(2.) The prosecution story is woven like this : That on 29.5.1995 during mid day, the wife of the complainant PW-6, Dhani Ram was alone in her house situated in Jungle (field). While she was bathing, the accused Hameed suddenly entered in the house and forcibly committed rape upon her. Having heard the screams of prosecutrix, Mahaveer and Dulichand rushed to the spot. On seeing them, the accused fled from there. PW-6 Dhani Ram filed a written report Ex.P-1 in Police Station Tijara whereupon F.I.R. Ex.P-3 was lodged and the investigation commenced.
(3.) During the course of investigation, the Investigating Officer recorded the statement of the witnesses acquainted with the facts and circumstances of the case, prepared site plan Ex.P-2, seized the broken bangles from the place of occurrence vide Memo Ex.P-4, arrested the accused Hameed vide Memo Ex.P-9, got both the prosecutrix and the accused medically examined and after usual investigation, filed the charge sheet in the Court.;