STATE OF UTTARAKHAND Vs. JAIDEEP KUMAR

JUDGEMENT

(1.) The State has preferred this appeal under Sec. 419(3) of Bhartiya Nagarik Suraksha Sanhita, 2023 along with the application seeking leave to appeal against the judgment and order dtd. 9/7/2024 passed by Sessions Judge/Special Sessions Judge, POCSO Act, 2012, Rudraprayag, whereby the said court has acquitted the respondent of the charges of offence punishable under Ss. 363, 366, 376(3) of IPC and Sec. 4(2) r/w 3(a) of POCSO Act.

(2.) Heard on Leave to Appeal Application and perused the record.

(3.) Facts of the case, in brief, are that PW2 lodged a First Information Report (Exhibit P-3) at Revenue Police Chowki Jakholi, District Rudraprayag with the allegations that the respondent has taken and enticed away his minor girl and he is worried that the respondent might have done any immoral act with her.