STATE Vs. RAJKUMAR

JUDGEMENT

(1.) The State has filed the present leave to appeal challenging the judgment dated 29.09.2012 passed by the learned Metropolitan Magistrate, Mahila Court, Dwarka, New Delhi, whereby the Respondent was acquitted of the charges under Sections 354/323/341/509 IPC. Leave is sought on the following grounds:-

(2.) Trial Court record has been requisitioned and the same has been perused.

(3.) I have heard Ms.Rajdipa Behura, learned APP for the State and the Respondent in person.