STATE (NCT OF DELHI) Vs. VISHAL

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 01.09.2018 passed by the learned Additional Sessions Judge, POCSO Court, North West District, Rohini Court, Delhi whereby the respondent/Vishal was acquitted of the charge under Section 12 of POCSO Act and Section 504 read with Section 506 of the Indian Penal Code, 1860 (hereinafter as 'IPC') in FIR No.659/2013, Police Station Sultan Puri.

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

(3.) After completing the investigation, a charge sheet was filed. Charges were framed against the accused for the offence punishable under Section 12 of POCSO Act or in the alternate Section 509 read with Section 506 IPC to which he pleaded not guilty. In order to bring home the guilt of the accused persons, the prosecution has examined 5 witnesses in all.