STATE Vs. PINTOO

JUDGEMENT

(1.) Present Criminal Leave Petition has been preferred by the State to challenge the respondent's acquittal by a judgment dated 25.08.2015 of learned Additional Sessions Judge in Sessions Case No. 48/2015 arising out of the FIR No. 242/2015 registered under Section 376/506 IPC at Police Station Palam Village.

(2.) I have heard the learned APP for the State and have examined the file.

(3.) Trial Court has noted various discrepancies and inconsistencies in the statements of the prosecutrix and other witnesses. In the impugned judgment, the Trial Court was of the view that the statement of the prosecutrix was credible. I have examined the Trial Court record. The prosecutrix is aged around 33 years, mother of a daughter aged around 13 years. The occurrence took place on 25.4.2015 at around 10.30 p.m. The incident was reported promptly to the Investigating Agency and inordinate delay of four days in lodging the report has remained unexplained.