STATE OF GUJARAT Vs. RAMESHBHAI

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent-state.

(2.) The application is filed by the applicant for grant of leave to prefer an application against the respondent accused for acquitted of the offense under Ss. 376(AB) of the IPC and under Ss. 4, 5(m), 6, 8 and 12 of the POCSO Act.

(3.) The impugned judgment and award thus recorded the conviction of the respondent-accused for offense under Ss. 363 and 366 of the IPC while recording acquittal in the aforesaid offenses.