STATE OF RAJASTHAN Vs. BABLA

JUDGEMENT

(1.) Heard learned Public Prosecutor and perused the record.

(2.) This leave to appeal under section 378 Cr.P.C. has been filed by the State, aggrieved by the judgment and order dated 19.5.15 passed by the Additional Sessions Judge (Women Atrocities Cases), Udaipur, in Sessions Case No.21/13 (CIS No.687/14), acquitting the accused-respondent of the charges for the offences under Sections 376, 342, 323, 506 IPC.

(3.) The brief facts of the case are that the complainant filed a complaint before the Judicial Magistrate, Gogunda on 1.6.12, stating that on 15.5.12 her daughter, who is 12 years of age had gone to the hills for grazing cattles but returned home weeping at about 12.00 PM and revealed that accused-Babla in intoxicated condition, caught her and committed rape on her. It was stated that after the incident, the complainant approached the SHO, Police Station, Sayara, time and again but to no avail.