STATE Vs. VICKY

JUDGEMENT

(1.) Vide the instant petition, the petitioner/State has assailed the judgment dated 24.12.2010 whereby the learned trial judge has acquitted all the three accused persons/respondents.

(2.) Learned Counsel for the petitioner submits that the learned trial judge has not passed reasoned order on the report of FSL and has simply said that the FSL does not connect with the evidence

(3.) Learned Counsel further submits that sometimes the tests of the FSL does not come proper because of so many reasons, therefore, the trial judge would not have taken it as fatal to the case. Further, Learned Counsel submits that the prosecutrix has proved the case fully and has not shaken the deposition before the trial judge.