STATE OF NCT OF DELHI Vs. SHIV MOHAN

JUDGEMENT

(1.) The present petition has been filed under Sec. 378 of the Code of Criminal Procedure, 1973 ('CrPC') seeking grant of leave to challenge the judgment dtd. 21/3/2018 (hereafter 'the impugned judgment'), in Sessions Case No. 52535/2016 arising out of FIR No. 746/2015, registered at Police Station Mangolpuri, whereby the learned Trial Court acquitted the accused/ respondent for the offences under Sec. 376/506 of the Indian Penal Code, 1860 ('IPC').

(2.) The FIR, in the present case, was registered pursuant to a compliant made by the prosecutrix alleging that on 1/4/2015 at about 7:45 a.m. she received a phone call from the accused/respondent, asking her to report to work early as other workers had also reported.

(3.) However, after reaching the factory she saw that no other worker had come and it was only the accused/respondent who was present, whereafter, she started doing her work.