STATE Vs. SHAMBHU

JUDGEMENT

(1.) Crl. M.A. 6067/2014 (delay)

(2.) The Petitioner impugnes the judgment dated October 22, 2013 acquitting the respondent for the charge of offences under Sections 363/376/377 IPC and Sections 3 & 4 of Prevention of Children from Sexual Offences Act (in short the POCSO Act).

(3.) Learned counsel for the Petitioner contends that in view of statement of prosecutrix in the Court the acquittal was unjustified and a perverse order has been passed by the learned Trial Court which is required to be rectified by this Court.