STATE (GOVT OF NCT) Vs. KULDEEP KUMAR

JUDGEMENT

(1.) Present leave to appeal petition has been filed by the State under Section 378 (1) of the Code of Criminal Procedure against the judgment dated 30.03.2015 passed by Ms. Neena Bansal Krishna, Additional Sessions Judge -01, Patiala House Courts, New Delhi in Sessions Case No. 01/14, whereby the respondent was acquitted of the charges framed under Section 363/376/506 of the Indian Penal Code read with Section 4 of POCSO Act, 2012.

(2.) The brief facts of this case, as noticed by the learned Trial Court in the judgment are enumerated as under:

(3.) Statement of the prosecutrix was got recorded under Section 164 of Code of Criminal Procedure. The prosecutrix was taken to CWC, Lajpat Nagar, where her custody was handed over to her mother. The statements of all the witnesses were recorded and on completion of investigation the charge sheet was filed in the court.