STATE OF MADHYA PRADESH Vs. DEEPAK

JUDGEMENT

(1.) This is a petition under Section 378(3) Code of Criminal Procedure, 1973 (for short 'The Code') seeking leave to appeal against judgment dated 15.11.2017 passed by First Additional Sessions Judge, Khargone in Special Case No. 800529/2015 whereby the respondent/accused has been acquitted from the charges under Section 341, 354 (D) of I.P.C., 7/8, 11 (iv)/12 of Protection of Children from Sexual Offence, 3/181 and 146/196 of Motor Vehicle Act.