STATE Vs. LALIT RATAWAL

JUDGEMENT

(1.) Present leave to appeal petition has been filed by the State under Sec. 378 (1) of the Code of Criminal Procedure against the judgment dated 07.10.2014 passed by Sh. Pawan Kumar Jain, Additional Sessions Judge, Delhi in Session's Case No. 03/13, whereby the respondent was acquitted of the charges framed under Sec. 376 (2) (g) /506 of the Indian Penal Code and under Sec. 377 read with Sec. 34 of the Indian Penal Code.

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

(3.) Charges for the offences punishable under Sec. 376 (2) (g) /506 of the Indian Penal Code and under Sec. 377 read with Sec. 34 of the Indian Penal Code were framed against the respondent to which he pleaded not guilty and claimed to be tried.