STATE NCT OF DELHI Vs. RAJENDER GARG

JUDGEMENT

(1.)

(2.) SINCE leave to appeal has already been granted and appeal registered vide order dated August 13, 2013, the delay in filing the leave petition is condoned.

(3.) THE appeal is directed against the judgment dated March 07, 2011 acquitting the respondents of the charges for offences punishable under Sections 376(g)/506/34 IPC. The complainant had also filed an appeal being Crl. Appeal No. 1214/2011 which was disposed of by this Court on August 13, 2013 giving liberty to the complainant to address arguments in the present appeal. Hence we have heard learned counsel for the State as well as the Complaint and also perused the record.