STATE Vs. SARTAJ KHAN

JUDGEMENT

(1.) The State has come in appeal against the judgment dated 04.05.2016, rendered by learned Special Sessions Judge, Champawat in Special Sessions Trial No.07 of 2015, whereby the respondent, who was charged with and tried for the offences under Section 363, 366-B, 370(4), 506 IPC and Section 8 of POCSO Act, was acquitted.

(2.) The case of the prosecution, in a nutshell, is that at 11:00 AM, S.I. Manju Pandey, In-charge Human Trafficking Unit Shadra Bairaj, Banbasa along with other police officials reached at Sharda Bairaj near Indo-Nepal border towards eastern side to check the illicit human trafficking. One volunteer namely Meera Sauda was also with them. They were checking the people coming from Nepal border. At about 13:30 hours, a secret information was received that an Indian boy was trying to import a minor girl of Nepal origin for the purpose of exploitation.

(3.) The FIR was registered. The investigation was carried out and the challan was put up after completing all the codal formalities.