POONAM Vs. STATE OF HARYANA & ANR

JUDGEMENT

(1.) The contour of the facts, culminating in the commencement, relevant for deciding the instant petition for special leave to appeal and emanating from the record, is that, initially, a criminal case was registered against main accused Yogesh son of Lal (juvenile) and Satish son of Dharamvir (respondent No.2), vide FIR No.388 dated 11.10.2010, on accusation of having committed the offences punishable under sections 363, 366, 376 and 506 read with section 34 IPC by the police of Police Station City Palwal.

(2.) As main accused Yogesh was stated to be a juvenile at the time of commission of indicated offences, therefore, a separate challan was presented and he is facing trial before the Juvenile Justice Board separately.

(3.) However, having completed all the codal formalities, the Additional Sessions Judge acquitted respondent-accused Satish, by virtue of impugned judgment of acquittal dated 3.8.2012.