REGENT COMPUTRONICS PVT. LTD.

STATE Appellant

V/S

P.D.D. Respondents

Referred Judgements :-

RAMESHWAR VS. STATE OF RAJASTHAN [REFERRED TO]
RAFIQ VS. STATE OF UTTAR PRADESH [REFERRED TO]
BHARWADA BHOGINBHAI HIRJIBHAI VS. STATE OF GUJARAT [REFERRED TO]
STATE OF MAHARASHTRA STREE ATYACHAR VIRODHI PARISHAD MAHARASHTRA STATE VS. CHANDRA PRAKASH KEWAL CHAND JAIN:CHANDRA PRAKASH KEWAL CHAND JAIN POLICE SUB INSPECTOR POLICE STATION SITABULDI NAGPUR TEHSIL AND DISTRICT NAGPUR [REFERRED TO]
STATE OF PUNJAB VS. GURMITSINGH [REFERRED TO]
STATE OF PUNJAB VS. GURMITSINGH [REFERRED TO]
STATE OF RAJASTHAN VS. OM PRAKASH [REFERRED TO]
TULSHIDAS KANOLKAR VS. STATE OF GOA [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. ASHA RAM [REFERRED TO]
VISHNU ALIAS UNDRYA VS. STATE OF MAHARASHTRA [REFERRED TO]
DINESH ALIAS BUDHHA VS. STATE OF RAJASTHAN [REFERRED TO]
STATE OF U P VS. KRISHNA MASTER [REFERRED TO]
NARENDER KUMAR VS. STATE NCT OF DELHI [REFERRED TO]
RAJ KUMAR SINGH @ RAJU @ BATYA VS. STATE OF RAJASTHAN [REFERRED TO]
V K MISHRA & ANR VS. STATE OF UTTARAKHAND [REFERRED TO]

JUDGEMENT

(1.) Respondent PDD (name withheld) was charged and tried for committing aggravated penetrative sexual assault upon his own daughter and vide impugned judgment[1], he has been acquitted of all the charges.

(2.) Feeling aggrieved by the aforesaid judgment, State had filed petition seeking leave to appeal. Such petition was registered as Crl. L.P. 651/2019. Leave to appeal was granted on 6/10/2021 and resultantly, said petition was re-registered as Criminal Appeal No. 295/2021.

(3.) Simultaneously, the daughter of respondent, who would be referred to as victim in the present judgment, has also filed appeal against the same judgment. Her mother and brother are co-appellants. Their such appeal has been registered as Criminal Appeal No. 459/2020.

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STATE Vs. P.D.D.

Referred Judgements :-

JUDGEMENT

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