STATE Vs. MOHIT KUMAR & ORS

JUDGEMENT

(1.) Present criminal leave petition has been filed on behalf of the State challenging the judgment/order of acquittal dated 17th November, 2018 passed by Judge Special Court (POCSO Act), ASJ-01 (North East Distt.), Karkardooma, Delhi in FIR No. 192/2012 under Sections 376/323/342/506 IPC registered with Police Station Karawal Nagar.

(2.) The Trial Court in the impugned judgment while acquitting respondent-accused has held as under:-

(3.) Mr. Rajat Katyal, learned APP for State contends that the Trial Court failed to appreciate the medical evidence on record i.e. DNA report which proves that Respondent No. 1 was the father of the children of prosecutrix thereby, proving the case of the prosecution.