STATE OF M.P. Vs. MAHESH

JUDGEMENT

(1.) The judgment of absolvitur passed by First Additional Sessions Judge, Khargone (West Nimar) in Special Case No. 35/2017, has been made pivot by the State of M.P. by preferring this application for leave to file an appeal under Sec. 378(3) of the Cr.P.C. acquitting the respondent from the charges of offence punishable under Ss. 354(d), 509 and 506(II) of the IPC alongwith Sec. 7/8 of Protection of Children from Sexual Offences Act, 2012.

(2.) No exhaustive statement of facts are required to be narrated for the disposal of this matter, suffice it to say that the respondent was tried for the offence punishable under Ss. 354(d), 509 and 506(II) of the IPC alongwith Sec. 7/8 of Protection of Children from Sexual Offences Act, 2012.

(3.) Victim is a minor girl aged about 14 years. On going through her testimony, she testified in her court statement that she was studying in class 9th at the time of alleged incident and on 14/12/2016, when she was going to school, the respondent/accused teases her. She narrated the incident to her uncle and mother. Thereafter, she lodged the FIR (Ex. P/3).