Mahesh Bhagwati, J. - (1.) Challenge in this appeal is to the judgment dated 30.10.1995 whereby the learned Additional Sessions Judge, Kishangarbhas, Alwar has acquitted the accused respondent Dharamvir Singh in the offence under Section 376 of I.P:C.
(2.) As per the prosecution case on 11.3.1995 at about 11-12 A.M., the accused Dharamvir Singh is alleged to have dragged the prosecutrix into the crop of mustard and forcibly ravished her. The police registered the F.I.R. Ex.P-2 on the written complaint Ex.P-1 of the prosecutrix and during investigation, prepared site plan Ex.P-3, seized the pieces of broken bangles from the place of occurrence vide Memo Ex.P-4, got the prosecutrix medically examined, recorded the statements of witnesses and after usual investigation, sent the accused for trial.
(3.) The accused was charged for the offence under Section 376 of I.P.C. who pleaded not guilty and claimed trial. In order to further its version, the prosecution has examined as many as 11 witnesses. In the explanation furnished under Section 313 of Cr.P.C., the accused claimed innocence. On completion of trial, the accused was acquitted in the offences as indicated hereinabove.;