STATE OF U P Vs. SURENDRA KUMAR VISHWAKARMA

JUDGEMENT

(1.) This leave to appeal arises out of a judgment dated 11.08.2009 passed by learned Additional Sessions Judge (F.T.C.-IV), Court Nos. 13, Sultanpur, in Sessions Trial Nos. 58 of 2007 recording acquittal of the sole accused-respondent Surendra Kumar Vishwakarma in an offence registered under Section 363, 366 and 376 of I.P.C.

(2.) As per prosecution case, the date of occurrence was 11.01.2007 and the F.I.R. was lodged on 12.01.2007. The prosecutrix was recovered two days after the lodgment of the F.I.R.

(3.) We have heard learned State Counsel and perused the trial court judgment.