STATE Vs. TRILOK AGGARWAL

JUDGEMENT

(1.) Present criminal leave petition has been filed on behalf of the State challenging the judgment/order of acquittal dated 31st May, 2019 passed by Additional Sessions Judge-07 (POCSO), West District, Tis Hazari Courts, Delhi in FIR No. 69/2011 under Sections 376(2)(g)/506 IPC registered with Police Station Khyala.

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

(3.) It is averred in the present petition that the Trial Court failed to appreciate that the prosecutrix was a minor and her statement recounting the incident had been corroborated with the medical evidence which proves that Respondent No. 1 had committed rape upon her.