B.S.WALIA,J. - (1.)State is in appeal against the order of acquittal dated 24.05.2014 passed by the learned Sessions Judge Poonch by virtue of which the accused-respondent has been acquitted of the offence under Sections 376, 506 Ranbir Penal Code.
(2.)State has also filed an application seeking leave to appeal as also application for condonation of delay of 118 days.
(3.)At the very outset, we must appreciate the fairness of Sh. Ravinder Sharma, learned AAG, who has stated that there is no merit in the appeal and the same may be dismissed. However, in order to satisfy ourselves, we have with the able assistance of the learned AAG, gone over the judgment passed by learned trial Court and are of the view that the conclusions reached therein resulting in the acquittal of the respondent do not warrant any interference by this Court in view of the reasons mentioned hereunder: