STATE OF U.P. Vs. ALOK KUMAR

JUDGEMENT

(1.) List has been revised and the case is being taken up in the revised call of the list.

(2.) Heard Sri Ashok Srivastva, learned A.G.A. for the State-appellant and perused the record.

(3.) This leave to appeal has been filed with a delay 30 Days as per the report of the stamp reporter, challenging the judgment and order dtd. 7/11/2023 passed by the learned Special Judge (POCSO Act)/Additional Sessions Judge, Court No.14, Sitpaur in Sessions Trial No.19/2022, Case Crime No.176 of 2022, under Ss. 363, 366 I.P.C. and Sec. 4, 17 of POCSO Act, Police Station Talgaon, District Sitapur against the acquittal of the accused person/opposite party nos. 1 to 4.