STATE OF MADHYA PRADESH Vs. SANNI JATAV

JUDGEMENT

(1.) Heard on IA. No.15994 of 2023, which is an application under Sec. 378(3) Cr.P.C. moved on behalf of State against the judgment dtd. 26/4/2023 passed by Special Judge (under the Protection of Children from Sexual Offences Act, 2012) and XIIIth Additional Sessions Judge, Gwalior in Special Case No.83/2022 seeking leave to appeal.

(2.) In the light of the findings of the Trial Court, which are based on critical evaluation of the evidence on record, conclusion of acquittal drawn in favour of the respondent particularly in view of paragraphs 30, 32, 36 of the impugned judgment is found to be impregnable as neither there is any illegality nor irregularity in the findings so recorded.

(3.) Accordingly, IA.15994 of 2023 is rejected.