STATE Vs. MAHENDER PAL

JUDGEMENT

(1.) Crl. M.A. 33303/2018

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

(3.) During the course of investigation, the victim was got medically examined and her statement under section 164 Cr.P.C. was also recorded. Statements of witnesses were also recorded by the police and accused Mahender Pal was arrested and after completion of investigation, charge sheet was filed against the accused under Sections 354-A IPC and Section 8 of POCSO Act.