STATE OF HARYANA Vs. TALWINDER SINGH

JUDGEMENT

(1.) This is an application under Sec. 378(3) Cr.P.C. seeking leave to appeal by the State against the judgment dtd. 22/12/2017 passed by the court of Additional Sessions Judge, Sirsa, whereby accused/respondent-Talwinder Singh @ Dogar has been acquitted of the charges levelled against him under Ss. 363, 366, 376(2) and 506 of the Indian Penal Code (for short, 'IPO) and Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as 'Act of 2012').

(2.) Learned State counsel has contended that the evidence led by the prosecution was not properly appreciated by the learned trial Court. The prosecutrix was just 17 years of age and was sexually assaulted by the accused. So, the case of the prosecutrix against the accused stands proved.

(3.) It is further argued that evidence led by the prosecutrix should be re-appreciated in the right perspective.