UNION TERRITORY OF J&K Vs. SANDOOR SINGH
LAWS(J&K)-2022-10-41
HIGH COURT OF JAMMU AND KASHMIR
Decided on October 19,2022

Union Territory Of JAndK Appellant
VERSUS
SANDOOR SINGH Respondents

JUDGEMENT

RAJNESH OSWAL,J. - (1.)This acquittal appeal has been preferred against the judgment dtd. 17/10/2019 passed by the learned Additional Sessions Judge, Udhampur (hereinafter to be referred as the trial court) in file No. 87/Sessions, titled, State vs Sandoor Singh, whereby the respondent has been acquitted of the charge for commission of offences under Sec. 450, 376 and 342 RPC.
(2.)The present appeal has been filed by the appellant-State (Now Union Territory) on the ground that the learned trial court has not appreciated the evidence in its right perspective and as per the statement of prosecutrix, she was raped by the respondent but still the learned trial court acquitted the respondent.
(3.)Mr. R. S. Jamwal, learned AAG representing appellant has vehemently argued that there is abundant evidence on record that warranted the conviction of the respondent but the learned trial court has not appreciated the evidence in its right perspective and acquitted the respondent.


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