STATE (GOVT OF NCT OF DELHI) Vs. MANISH

JUDGEMENT

(1.) By the present Leave Petition filed under Section 378 (1) (a) of the Code of Criminal Procedure (hereinafter referred as 'Cr.P.C.'), the State seeks leave to appeal against the judgment dated 26.04.2018 passed by the learned Trial Court in Session Case No. 60/13 arising out of FIR No. 84/2013 under Section 376/363/366/506 of the Indian Penal Code (hereinafter referred to as 'IPC'), whereby the respondent (accused before the Trial Court) was acquitted for the offences punishable under Section 363/366/376/506 of the Indian Penal Code and Section 5 (1) & 6 of the POCSO Act.

(2.) Brief facts of the case, as noticed by the learned Trial Court, are as under:-

(3.) To bring home the guilt of the respondent, the prosecution has examined 19 witnesses in all. Statement of the respondent was recorded under Section 313 of Cr.P.C. wherein he denied the charges framed against him and claimed that he has been falsely implicated in the case. The respondent chose not to lead any evidence in his defence.