AARTI SHARMA Vs. STATE OF DELHI AND ORS.

JUDGEMENT

(1.) Present appeal has been filed by the appellant under Sec. 372 of the Code of Criminal Procedure against the judgment dated 22.05.2013 passed by Sh. Virender Bhat, Additional Sessions Judge, (Special Fast Track Court) Dwarka Courts, New Delhi in SC No. 09/13 by which the respondents have been acquitted of all the charges against them.

(2.) The brief facts of the case, as noticed by the Trial Court are as under:

(3.) Upon Committal of the case to the court of Sessions, both the accused were charged with having committed the offences under Sec. 342/34 of Indian Penal Code, under Sec. 376 (2) (g) Indian Penal Code, under Sec. 323/34 Indian Penal Code, under Sec. 506/34 Indian Penal Code and under Sec. 201/34 of the Indian Penal Code. The accused pleaded not guilty to the aforesaid charges and accordingly prosecution was called upon to lead evidence.