STATE (NCT OF DELHI) Vs. ABBAS

JUDGEMENT

(1.) Present criminal leave petition has been filed on behalf of the State challenging the judgment dated 21st August, 2019 passed by Additional Sessions Judge-01 (POCSO), South-East District, Saket Courts, New Delhi acquitting the respondents-accused in Sessions Case No.2108/16 (Old No.77/12) in FIR No.749/2012 registered with Police Station Jamia Nagar, District South-East, under Sections 363/373/34 IPC and 376 IPC as well as Sections 4, 5 and 6 of Immoral Traffic (Prevention) Act, 1956.

(2.) The relevant facts as noted by the Trial Court are as under:-

(3.) The Trial Court by way of its impugned judgment acquitted all the three respondents-accused. The relevant portion of the impugned judgment is reproduced hereinbelow:-