STATE OF UTTARAKHAND Vs. VINOD SINGH CHAUHAN

JUDGEMENT

(1.) Present appeal is preferred with 45 days' delay. We have perused the accompanying affidavit to the application seeking condonation of delay. We are satisfied that delay has been property explained. Therefore, 45 days delay in filing the appeal is hereby condoned. Application seeking condonation of delay (CRMA No. 1694 of 2015) is allowed.

(2.) Present appeal is preferred assailing the judgment and order dated 16.05.2015, passed by Special Sessions Judge, POCSO, Haridwar in Special Session Trial No. 212 of 2014, whereby accused/respondent was acquitted from the charges punishable under Sections, 323, 341, 377 I.P.C. and under Sec. 3(a)/4 of POCSO Act, 2012.

(3.) Victim, a minor boy about 14 years on 11.05.2014, has informed the Police that when he was roaming in the Har Ki Pari area, accused 2 Baba met him; he offered food and took him towards the bridge and has committed unnatural sex upon him.