Supreme Court of India
State Of Andhra Pradesh vs Lankapalli Venkateswarlu on 14 March, 2000
Equivalent citations: AIR2000SC3555, 2000CRILJ4683, JT2000(7)SC407, AIR 2000 SUPREME COURT 3555
Bench: Chief Justice, R.C. Lahoti, Doraiswamy Raju
JUDGMENT
1. The State is in appeal against an order of acquittal recorded by the High Court of Andhra Pradesh.
2. We have perused the evidence recorded by the Trial Court with the assistance of learned Counsel for the parties. Not only has the prosecutrix given a go-bye to the version, in material particulars, as recorded in the FIR in her evidence recorded in Court, but, even the medical evidence recorded by the Doctor P.W. 12 does not at all support the allegations made by the prosecutrix.
3. In the face of the evidence on the record, the view expressed by the High Court cannot be said to be unreasonable, let alone perverse. The order of acquittal does not merit any interference. The appeal, therefore, fails and is dismissed. The respondent is on bail. His bail bonds shall stand discharged.