SOUMYA GOPAL Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal has been filed under Sec. 413 of the Bharatiya Nagarik Suraksha Sanhita, 2023, at the instance of the victim, who is the complainant in C.C. No.655/2019 on the files of the Judicial First Class Magistrate Court-II, Ernakulam, without seeking leave of this Court, challenging the judgment of acquittal dtd. 13/8/2025, whereby the learned Judicial First Class Magistrate acquitted the accused in the above case, where the prosecution alleged commission of the offences punishable under Ss. 354 and 354D of the Indian Penal Code, by the accused. The 1st and 2nd respondents herein are the the State of Kerala and Station House Officer, represented by the learned Public Prosecutor and the accused before the trial court got arrayed as the 3rd respondent herein.

(2.) Heard the learned counsel for the appellant and the learned Public Prosecutor, in detail. Perused the verdict under challenge and the records of the trial court.

(3.) On perusal of the impugned judgment, it could be seen that the Judicial First Class Magistrate-II, Ernakulam, tried the accused in the above said case, alleging commission of offence punishable under Ss. 354 and 354D of the IPC. On appreciation of evidence, the accused was acquitted by the learned Magistrate. Now, the victim has filed this appeal challenging the judgment of acquittal.