STATE (NCT OF DELHI) Vs. SHAKEEL

JUDGEMENT

(1.) The State is seeking leave to appeal against judgment dated 19th March, 2016 passed by Additional Sessions Judge-01 in Sessions Case No.110/14 whereby the respondent Shakeel has been acquitted of the charges under Section 451/354D/506 IPC and Section 8/12 of POCSO Act.

(2.) Notice of the leave petition was sent to the respondent and the LCR was also requisitioned.

(3.) The grievance of the State is that the victim in this case was thirteen year old girl who was staying with her maternal uncle at Delhi. The respondent/accused Shekeel entered her room on 18th July, 2014 at 8:00 AM and tried to hold the hand of PW-3 'F' (name withheld to conceal her identity). When she raised alarm her parents and maternal uncle who were present on the terrace, came down and chased the accused Shakeel. They managed to apprehend him and he was handed over to the police.