STATE OF M.P. Vs. VINOD

JUDGEMENT

(1.) Heard. This is a petition for granting leave to appeal under Section 378(3) of Cr.P.C.

(2.) The respondent is acquitted from the charge under Sections 363 of IPC r/w Section 3(2)(va) of SC/ST Act, 366, 376(2)(n) of IPC, and and Section 5(L)/6 of Protection of Children from Sexual Offences Act, 2012.

(3.) The acquittal is recorded mainly on two grounds; first the prosecutrix was consenting party and second the prosecution could not establish that she was minor at the time of incident.