IDAN RAM Vs. STATE

JUDGEMENT

(1.) The instant appeal under Sec. 378 CrPC has been preferred by the appellant Idan Ram Soni, the complainant (victim's father), for assailing the judgment dtd. 17/1/2020 passed by the learned Special Judge, Protection of Children from Sexual Offences Act, 2012, Jodhpur District in Sessions Case No.78/2018, whereby the learned trial court acquitted the respondent Bhagirath Singh from the offences punishable under Ss. 363, 366-A, 376 IPC and Sec. 3 read with Sec. 4 of the POCSO Act and acquitted respondent Ranu Singh from the offences punishable under Ss. 363 and 366-A IPC.

(2.) Briefly stated facts relevant and essential for disposal of the appeal are noted hereinbelow:-