STATE OF CHHATTISGARH Vs. TOMAN MAHILANGE

JUDGEMENT

(1.) The State has sought leave to appeal against the impugned judgment of acquittal dated 19/3/2021, by which the respondent / accused has been acquitted from charges under Ss. 363, 366A, 376 and 506 Part-II of the IPC and Ss. 5L/6 of the Protection of Children from Sexual Offences Act, 2012.

(2.) Mr.Sudeep Verma, learned Deputy Government Advocate for the applicant / State, would submit that the learned Fast Track Special Judge constituted under POSCO Act, 2012, Bemetara is absolutely unjustified in acquitting the respondent / accused from the aforesaid offences by recording a finding which is perverse to record. Therefore, leave deserves to be granted.

(3.) We have heard learned counsel for the applicant / State, considered his submission and gone through the records filed along with this petition.