STATE Vs. SONU KUMAR YADAV

JUDGEMENT

(1.) THE State is seeking leave to appeal impugning the judgment dated 26.10.2013 passed by learned Addl. Session Judge in Session Case No.151/2013 whereby the Respondent Sonu Kumar Yadav was acquitted of the charges under Section 354 -A/363 IPC and Section 8 of POCSO Act.

(2.) THE grievance of the State is that from the statement of the child victim (PW -4) as well as the Complainant (PW -1) , the Prosecution has been able to prove its case against the Respondent/Accused beyond reasonable doubt. However, learned Trial Court has failed to appreciate their testimony in correct perspective and acquitted the Respondent on non -existent grounds.

(3.) NOTICE of the petition was sent to the Respondent but the same could not be served for want of correct address.