STATE OF HIMACHAL PRADESH Vs. MADAN LAL

JUDGEMENT

(1.) State has preferred the present appeal, under Sec. 378 of the Code of Criminal Procedure (hereinafter referred to as 'CrPC'), against the judgment, dtd. 2/5/2019, passed by the learned Special Judge, Hamirpur, H.P. (hereinafter referred to as 'the trial Court').

(2.) By way of the judgment, dtd. 2/5/2019, the learned trial Court has acquitted the respondents (hereinafter referred to as 'the accused') in Sessions Trial No. 7 of 2018, from the charges framed against them, under Ss. 376 (2) D, 506 read with Sec. 34 of the Indian Penal Code (hereinafter referred to as 'IPC') and Ss. 4 and 6 of the Protection of Children from Sexual Offences Act (hereinafter referred to as 'POCSO Act').

(3.) Brief facts, leading to the filing of the present appeal, before this Court, may be summed up, as under: