CRLA/284/2015
2023 Latest Caselaw 1536 UK

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                                  CRLA No. 284 of 2015

                                  Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Mr. Arvind Vashisht, learned senior counsel for the appellant.

2. This is an appeal under the proviso of Section 372 of Cr.P.C., against the acquittal of Mohan Lal S/o Sri Hori Lal, for the offence punishable under Sections 363, 364, 376A, 302, 201 of IPC and Section 6 of The Protection of Children from Sexual Offences Act, 2012.

3. This appeal was filed by the father of the prosecutrix/deceased in the year 2015.

4. Learned senior counsel for the appellant submits that it is not known as to whether the State has also filed any appeal against the acquittal of respondent-Mohan Lal.

5. Learned State counsel submits that he is not aware of any such appeal filed by the State.

6. In such view of the matter, the matter is adjourned.

7. List this Appeal on 26.06.2023.

8. In the meantime, learned State counsel shall get instruction, as to whether State has also filed any appeal challenging the same

judgment, as has been challenged in the Appeal and also get instruction regarding the fate of the appeal.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 05.06.2023 PN