STATE Vs. SALMAN

JUDGEMENT

(1.) The State has filed the present petition, seeking leave to appeal against the judgment dated 09.08.2016, passed by Sh. Praveen Kumar, ASJ (Special Fast Track Court), Dwarka Courts, whereby the respondent was acquitted of the offence under Section 376 of the Indian Penal Code, 1860 (IPC).

(2.) The respondent was prosecuted pursuant to a FIR (FIR No. 1198/2015) under Section 376 of the IPC registered with Police Station Dabri. The said FIR was lodged at the instance of the prosecutrix (name withheld to conceal her identity).

(3.) The prosecutrix had reported that she lived on rent at her given address and was engaged in selling Arrier, Surf for a private company.