X Vs. STATE (GOVT OF NCT OF DELH)

JUDGEMENT

(1.) The appellant has filed the present appeal impugning a judgment dated 24.03.2018, whereby the accused was acquitted of the offences for which he was charged - offences punishable under Section 417/376 of the Indian Penal Code, 1860 (IPC).

(2.) On 15.08.2015, the appellant had filed a complaint with PS Malviya Nagar pursuant to which an FIR (FIR bearing no.1566/2016, under Sections 417/376 of the IPC) was registered. The accused was prosecuted pursuant to the said FIR.

(3.) The contents of the complaint have been set out in paragraph 1 of the impugned judgment and the same is reproduced below:-