STATE NCT OF DELHI Vs. SHEEL KUMAR

JUDGEMENT

(1.) A Criminal Appeal under Sec. 378(1) of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") has been filed by the State against the Judgment dtd. 10/1/2020, whereby the learned MM acquitted the Respondent/Sheel Kumar of offences under Sec. 323 Indian Penal Code, 1860 (hereinafter referred to as "IPC") and Ss. 8/10 POCSO Act.

(2.) The brief facts are that Smt. M. D. (the Complainant) reported to the Police on 8/6/2014 regarding sexual assault/harassment of her daughter Ms. D., aged about 13 years, by her husband/Respondent Sheel Kumar, who is the father of the prosecutrix. On her Complaint, the FIR No. 0387/2014 was registered under Ss. 323/354 IPC and Sec. 12 of the POCSO Act.

(3.) On completion of the investigation, Charge-Sheet was filed in the Court.