STATE OF RAJASTHAN Vs. SUNIL

JUDGEMENT

(1.) The instant leave to appeal filed under Sec. 378 (1) and (3) Cr.P.C. has been preferred by the State of Rajasthan against the judgment of acquittal dtd. 23/12/2014 passed by the learned Additional Sessions Judge (Women Atrocities Cases), Bikaner in Sessions Case No.12/2013, whereby accused-respondent has been acquitted from the charges under Ss. 366, 376, 342 and 323 of the IPC.

(2.) After hearing the arguments advanced by the prosecution and the defence counsel and appreciating the evidence available on record, the learned trial court observed that the prosecution has failed to prove the charges against the accused-respondent and thus, the learned trial court proceeded to acquit him from the charges as mentioned above. Hence, the instant leave to appeal.

(3.) Heard learned Govt. Advocate as well as learned counsel for the accused-respondent. Perused the material available on record.