STATE OF MAHARASHTRA Vs. XYZ

JUDGEMENT

(1.) At the outset it is required to be noted that since the allegations leveled by the prosecutrix are in respect of the alleged sexual assault, the identity of the prosecutrix and RespondentOriginal accused needs to be concealed, therefore, the prosecutrix is referred to as "ABC" and Respondent is referred to as "XYZ". The Registry is directed to maintain the record accordingly.

(2.) The prosecution case story in short can be summarized as under:-

(3.) The trial Court framed the charge and conducted a full fedged trial. By the impugned judgment and order, the trial Court acquitted the respondent. Hence, this appeal fled by the State.