MEERA GIRI Vs. WAHID

JUDGEMENT

(1.) The present appeal under Section 378 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.'), assails the judgment and order dated 19.12.2016, passed by the Sessions Court, Tis Hazari, Delhi, in Session Case No.75/2013, CC No.412/04/09 titled as 'Meera Giri vs, Wahid and Ors.' and in Session Case No.111/14 titled as 'Meera Giri vs. Rashid', under Section 452/ 376(2)(g)/506/34 IPC; whereby all the respondents were acquitted of all charges.

(2.) Briefly encapsulated, the case of the prosecution is as follow:

(3.) The learned Trial Court framed charges against the respondents vide order dated 05.10.2011. In order to establish its case, the prosecution examined 10 witnesses in all.