STATE Vs. ANIL KUMAR

JUDGEMENT

(1.) THE present appeal has been filed by the State assailing the judgment dated 31st October, 1998 passed in Sessions Case No.511/1996 by the Additional Sessions Judge, New Delhi arising out of FIR No.143/88 (Ex.PW6/A) Police Station, Krishna Nagar under Sections 366/376 of IPC. After detailed consideration of the evidence brought on record, the learned trial court found that the prosecution had failed to make out the culpability of the respondent for commission of offence with which he was charged and by the judgment dated 31 st October, 1998 acquitted the respondent from the same.

(2.) AGGRIEVED thereby, the State preferred the present appeal which was admitted for hearing on 10 th January, 2002 and notice was issued to the respondent. The respondent was granted bail by this court by the order of even date and bailable warrants were issued for appearance and furnishing the bail bonds and surety. The bail bonds and surety submitted by the respondent was duly accepted by the Joint Registrar of this Court by the order dated 2nd March, 2002.

(3.) THE prosecution examined 13 witnesses in order to prove its case against the accused which included the mother of the victim, Smt. Husno as PW-1 and grandfather of the victim, Shri Kishori Lal as PW-2.