STATE OF NCT OF DELHI Vs. AMARPAL

JUDGEMENT

(1.) An application under Sec. 378 (III) of the Code of Criminal Procedure, 1973 for grant of Leave to Appeal against the Order dtd. 21/12/2019 vide which the respondent/accused has been acquitted for the offence punishable under Sec. 376 IPC read with Sec. 6 of POCSO Act, 2012 in FIR No.484/2013, Police Station R.K. Puram, Delhi.

(2.) The case of the prosecution was that on 12/12/2013 on the complaint of the victim that she had been sexually abused, FIR was recorded and investigations were conducted. During the course of the investigations statements of the witnesses were recorded and the medical examination of the prosecutrix was got done.

(3.) On completion of investigation, charge sheet under Sec. 376 IPC and Sec. 6 POCSO Act was filed.