STATE Vs. JAI SINGH

JUDGEMENT

(1.) The present appeal has been filed by the State under Sec. 378 (3) Cr.P.C challenging the order dtd. 24/12/2020 whereby, the respondent has been acquitted of all the charges.

(2.) FIR was registered on the basis of statement made by 'R' on 19/3/2013, wherein she divulged that her father-in-law i.e. Respondent Jai Singh had sexually abused her as well as her four minor daughters. On the basis of her such statement, FIR was registered. During investigation, the medical examination of 'R' and her minor daughters was carried out and their statements under Sec. 164 Cr.P.C were also got recorded.

(3.) The respondent was booked for commission of offences under Sec. 376/354 IPC and also under Sec. 4 and 6 of Protection of Children from Sexual Offences Act (POCSO Act).