STATE OF MADHYA PRADESH Vs. GOVIND @ GOVINDI AHIRWAR

JUDGEMENT

(1.) The M.Cr.C. No.50201/2018 seeking leave to appeal has been filed by the State and CRA No. 9224/2018 has been filed by the appellant/victim being aggrieved by the same judgment dated 08.09.2018 passed by Additional Sessions Judge, Pawai, in ST No.15/2018 whereby respondent No.1 was acquitted from the charges punishable under Section 376 (i) (n) of the Indian Penal Code and Section 5(j)(ii)(l) of the Protection of Children from Sexual Offence Act 2012.

(2.) Both the cases have mainly been filed on the ground that there is sufficient evidence to convict respondent No.1 under the Sections as mentioned above. Version of FIR is duly corroborated by the testimony of the prosecutrix and other witnesses along with her medical report, which was proved by Dr. Priyanshi Namdeo (PW-6).

(3.) On the other hand, learned counsel for respondent No.1 has vehemently opposed the contention of the appellant.