(1.) The State has preferred the present appeal upon grant of leave to assail the Judgment rendered by the Ld. ASJ-01, South East District, New Delhi in Sessions Case No. 29/13 arising out of FIR No. 410/11 registered at PS Kalkaji, under sections 376/363 IPC titled State Vs. Bittu Mandal. By the impugned judgment the Ld. ASJ has acquitted the accused/respondent of the charge.
(2.) The background facts of the present case have been taken note of in the judgment. We reproduce the same as under:
(3.) The accused was charged with commission of offences punishable under sections 376/363 of IPC. The accused pleaded not guilty and hence the matter went to trial. By the impugned judgment the trial court has acquitted the accused/respondent. We consider it appropriate to extract the relevant portion of the impugned judgment before we proceed to discuss the submissions and examine the correctness of the reasoning given by the learned trial court.
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