STATE Vs. SONU

JUDGEMENT

(1.) By this petition under Section 378(3) of the Code of Criminal Procedure, 1973 (hereinafter as 'Cr.P.C'), the appellant/State seeks leave to appeal against the judgment dated 01.08.2018 passed by learned Additional Sessions Judge, Special Fast Track Court-2, Central District, Tis Hazari Courts, Delhi whereby the accused/respondent was acquitted of the charge under Sections 451/376 of the Indian Penal Code, 1860 (hereinafter as 'IPC') in FIR No.1503/2015 registered at Police Station Burari.

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

(3.) During the course of investigation, Inspector Mukesh Devi prepared Rukka and got the case registered, she even got the prosecutrix councelled. The I.O. sent the prosecutrix with SI Alma Minj to Aruna Asaf Ali Hospital where she was medically examined and the exhibits prepared by the doctors were preserved and seized by the Investigating Officer. On 14.12.2015, statement of prosecutrix U/s 164 Cr.P.C. was recorded by the learned Metropolitan Magistrate wherein she had reiterated the same facts and circumstances against the accused.