STATE Vs. SANJAY

JUDGEMENT

(1.) The present leave petition has been filed under Section 378(3) of the Criminal Procedure Code, 1973 (hereinafter referred to as 'Cr.P.C') challenging the judgment dated 24.03.2018 passed by the learned Additional Sessions Judge, Special Courts (POCSO), North West, Rohini Courts, New Delhi, acquitting the respondent-accused in FIR.No. 458/2014 registered with Police Station, South Rohini under Sections 376(2)(i)(l) & (n) of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC') and Section 6 of POCSO Act.

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

(3.) On 12.06.2014, the statement of the victim under Section 164 Cr.P.C was recorded with the help of one teacher from the deaf school, Sector -4, Rohini, Delhi wherein she stated that he removed her salwar when she was sleeping and forcibly made physical relationship.