STATE OF HARYANA Vs. JAVED @ SAHIL

JUDGEMENT

(1.) The State of Haryana has filed the present application under Section 378(3) of the Code of the Criminal Procedure for grant of leave to appeal against the judgment dated 20.10.2015 passed by the learned Additional Sessions Judge, Panchkula.

(2.) Vide impugned judgment, the learned trial Court acquitted the accused/respondent of the charges under Sections 342, 328, 366-A and 376 IPC and, in the alternative, under Section 4 of the Protection of Children from Sexual Offences Act, 201

(3.) According to the prosecution, on 26.2015 ASI Bhartu Ram received a message on telephone that the prosecutrix, who was more than 18 years of age was confined by the accused/respondent in his house situated in village Khera Sita Ram after making her unconscious. ASI Bhartu Ram alongwith other police officials went to the house of the accused, where he met Sarju, Babloo and Renu. The house of the accused was found locked. As soon as ASI Bhartu Ram entered the house after getting it opened, the accused made good his escape. The prosecutrix was found lying on a bed inside the house of the accused.