STATE OF U P Vs. RAM PRASAD

JUDGEMENT

(1.) This leave to appeal arises of a judgment dated 1st October, 2009 passed by Additional Sessions Judge, Court Nos. 09, Barabanki in Sessions Trial Nos. 538 of 2005 recording acquittal of the accused-respondent in offences under Sections 363, 366 and 376 of I.P.C.

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

(3.) Learned State Counsel submitted that the trial court has committed error while recording acquittal of the accused-respondent in view of the consistent testimony of the prosecutrix, which is supported by F.I.R. Besides, the prosecutrix also identified the accused respondent in court and made a specific allegation that he was a person who committed the offence of rape on her.