(1.) This Appeal under Sec. 372 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code') is filed by the first informant - victim challenging the judgment and order of acquittal passed by the 15 th Additional Sessions Judge & Special Fast Track Judge for Rape Cases, Surat dtd. 31/7/202 in Sessions Case No.20 of 2020.
(2.) Respondent no.2 - accused came to be prosecuted pursuant to FIR filed by the appellant - victim, who is aged about 22 years at the time of the incident for the alleged offence punishable under Ss. 376, 376 (2) (N), 504 and 506(2) of the Indian Penal Code . Investigation was carried out pursuant to the FIR and ultimately charge-sheet came to be filed against respondent no.2 - accused. On conclusion of trial, respondent - accused came to be acquitted, and therefore, the aforesaid Appeal is preferred.
(3.) During the course of hearing, while going through the judgment and order of acquittal, we felt need of Record and Proceedings, which was then called for vide order dtd. 1/5/2023. Record and Proceedings is received by this Court.