STATE Vs. SUSHIL KUMAR

JUDGEMENT

(1.) By this petition filed under Section 378 (3) Cr.P.C., the petitioner is seeking leave to appeal against the order dated 5.8.2013 passed by learned Additional Sessions Judge (North-West), Karkardooma Courts, Delhi, thereby acquitting the respondent from the charges framed against him under Sections 363/366/376 IPC.

(2.) The prosecution case can be summarised as under:-

(3.) To prove its case, the prosecution examined 18 witnesses and on completion of prosecution evidence, the statement of accused under Section 313 of Cr.P.C. was recorded wherein the accused/respondent pleaded his innocence and false implication. The accused declined to lead any evidence in his defence.