PRADEEP NANDRAJOG, J. - (1.) The State seeks leave to appeal against the judgment and order dated 24.09.2008.
(2.) Vide impugned judgment the learned Trial Judge has acquitted the respondent of the charge punishable under Section 376/506 IPC.
(3.) Prosecutrix PW-1 and her mother PW-2 have been disbelieved by the learned trial Judge.;