STATE OF U.P. Vs. PREM

JUDGEMENT

(1.) This Criminal Appeal has been filed by the appellant-State of Uttar Pradesh against the judgment and order dtd. 22/9/2020 passed by Additional Sessions Judge (POCSO Act and Created for adjudication of Rape Cases), Court No.14, Hardoi in Sessions Trial No.451 of 2016, Crime No.592 of 2016, registered under Sec. 363, 366, 376D I.P.C. and Sec. 3/4 of The Protection of Children from Sexual Offences Act, 2012 ( in shourt POCSO Act), in Police Station - Kotwali Sahar, District - Hardoi, whereby the Court acquitted the accused- respondents Prem, Rameshwar, Ramteerth and Parmeshwar.

(2.) In compliance of this Court's order dtd. 8/1/2021, the notices have been issued and as per office report dtd. 27/8/2021, notices have been served personally upon Respondent Nos. 1. Prem, 2. Rameshwar and 4. Parmeshwar, whereas served upon Respondent No.3 Ramteerth through heir.

(3.) Heard Smt. Smriti Sahai, learned A.G.A. for the State -appellant and perused the impugned judgement and order passed by the trial court and the lower court record.