STATE OF MAHARASHTRA Vs. XYZ

JUDGEMENT

(1.) At the outset it is required to be noted that since the allegations leveled by the victim against the respondent are in respect of the alleged sexual assault, therefore, identity of accused-respondent and the victim girl needs to be concealed. The accused-respondent and victim girl is referred to as XYZ and ABC, respectively. Registry to maintain the record accordingly.

(2.) This appeal is preferred by the State challenging the judgment and order dtd. 25/8/2000 passed by the Additional Sessions Judge, Nashik, thereby acquitting the accused for the offence punishable under Sec. 376 of Indian Penal Code, 1860 (for short 'IPC').

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