STATE OF HIMACHAL PRADESH Vs. KULDEEP

JUDGEMENT

(1.) This appeal coming on for admission this day, Hon'ble Mr. Justice Satyen Vaidya, delivered the following:

(2.) By way of instant appeal, appellant has assailed the judgment of acquittal dtd. 28/11/2020 passed by learned Additional District and Sessions Judge, Fast Track Special Court, Solan, District Solan, H.P. in Sessions Trial No. 30-S/7 of 2020/2016

(3.) Respondent herein was charged and prosecuted for offences under Ss. 363, 366 and 376 of the Indian Penal Code (for short 'IPC') and Sec. 4 of the Protection of Children from Sexual Offences Act, 2012 (for short 'POCSO Act').