STATE Vs. PULKIT CHOUDHARY AND ORS.

JUDGEMENT

(1.) Crl.M.A. 2353/2014

(2.) The State impugnes the judgment dated July 29, 2013 whereby the respondents have been acquitted of the charge for offences under Section 363/368/376(2)(G)/419/34 IPC and Section 6 & 12 of Prevention of Children from Sexual Offences Act (in short the POCSO Act).

(3.) Learned counsel for the State submits that the offences alleged against the respondents are serious. The learned Trial Court ought to have looked into the circumstances as to why the prosecutrix was not supporting the case of the prosecution and thus ought to have convicted the respondents of the offences charged with.