STATE Vs. RAMJI RAM

JUDGEMENT

(1.) Present criminal leave petition has been filed on behalf of the State challenging the judgement dated 25th October, 2019 passed by Additional Sessions Judge/ Special Judge (POCSO), West, Tis Hazari, Delhi acquitting the accused in FIR No. 83/2013 registered with Police Station Hari Nagar, Delhi under Section 363/366/376 IPC and Section 4 of Protection of Children from Sexual Offences Act, 2012.

(2.) The relevant facts as noted by the Trial Court are as under:-

(3.) The trial court by way of its impugned judgement acquitted the Respondent-accused. The relevant portion of the impugned order is reproduced hereinbelow:-