STATE OF MADHYA PRADESH Vs POORAN SINGH
Bench: HARJIT SINGH BEDI,CHANDRAMAULI KR. PRASAD, , ,
Case number: Crl.A. No.-000353-000353 / 2005
Diary number: 264 / 2005
Crl.A. No. 353 of 2005 1
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 353 of 2005
STATE OF M.P. ..... APPELLANT
VERSUS
POORAN SINGH & ORS. ..... RESPONDENTS
O R D E R
1. We have head the learned counsel for the
appellant.
2. The respondents despite service have not put in
appearance.
3. We have gone through the judgment of th High Court
very carefully with the help of the learned counsel.
4. Several reasons have been recorded by the High
Court in rendering the judgment of acquittal; they
being that the prosecutrix herself had filed an
affidavit disowning the prosecution story and the fact
that no rape had been committed has also been confirmed
by her father-in-law who was examined as prosecution
witness. Likewise, the doctor did not find any evidence
of rape. It has also come in the evidence of the
prosecutrix that after the rape had been committed she
Crl.A. No. 353 of 2005 2
had returned to the village and had seen the accused
sitting on the chabuthra and this fact had been pointed
out by her to her husband, but despite this information,
the First Information Report was lodged after a delay of
48 hours. We are of the opinion that the reasons
recorded by the High court that have been made the basis
of the acquittal, are germane to the evidence. We,
accordingly, decline to interfere in this matter.
5. The appeal is dismissed.
..............................J [HARJIT SINGH BEDI]
..............................J [CHANDRAMAULI KR. PRASAD]
NEW DELHI MARCH 15, S2011.