STATE (GNCT OF DELHI) Vs. KULDEEP @ SONU

JUDGEMENT

(1.) The present leave petition has been filed by the State under Section 378(4) of the Code of Criminal Procedure (hereinafter referred to as "Cr.P.C.") against the impugned judgment dated15.05.2018 passed by learned Additional Sessions Judge01, New Delhi District, Patiala House Courts, New Delhi in Sessions Case No. 9210/2016 arising out of case FIR No. 585/2015 under Sections 377/342 of the Indian Penal Code (hereinafter referred to as 'IPC') and under Sections 4/8 of Protection of Children from Sexual OffencesAct, 2012(hereinafter referred to as 'POCSO Act') whereas, the charges were later modified to section 6/10 of the POCSO Act registered at Police Station - South Campus, New Delhi, whereby the respondent was acquitted of the offences punishable under Sections 377/342 of IPC and under sections 6/10of POCSO Act.

(2.) The brief facts of the case, as observed by the learned Trial Court are reproduced as under:-

(3.) On completion of the investigation, the respondent was charge sheeted under Sections 377/342 of IPC and Sections 6/10 of POCSO Act to which he pleaded not guilty and claimed trial.