NEHA Vs. STATE

JUDGEMENT

(1.) THIS Revision Petition relates to an unfortunate incident which is alleged to have been taken place sometime between 05.12.2005 and before 14.01.2006 when the Respondent No.2 allegedly committed rape on his grand daughter who was aged about 13-14 years at the time of the incident.

(2.) RESPONDENT No.2 has been acquitted by an order dated 28.02.2007 by the learned Additional Sessions Judge ('ASJ') and the Petitioner through her grandmother seeks leave to Appeal against the impugned judgment.

(3.) THUS , the learned ASJ came to the conclusion that the prosecution case was not established beyond all reasonable doubt and accordingly acquitted Respondent No.2 giving him benefit of doubt. Paras 7 to 11 and 24 to 28 & 30 of the impugned judgment are extracted hereunder:-