AI Structured Summary
Not yet generated for this judgment
Judgment
Prashant Kumar Mishra, J
This is an application for condonation of delay in filing the appeal.
For the reasons mentioned in the application, the delay of 21 days in filing the appeal is condoned.
Accordingly, I.A.No.1 stands disposed of.
Trial Court has acquitted the accused No.1 from the charge under Section 363, 366, 376 (2) (n) of the Indian Penal Code; CrMP No.1511 of 2019 Section 5(ठ)/6 of the Protection of Children from Sexual Offences (POCSO) Act, 2012; and Section 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and acquitted the accused No.2 from the charge under Section 368 of the IPC and Section 3(2)(v) of the Act, 1989.
From the nature of evidence available on record it would appear that the prosecutrix was having continued sexual relation with the accused on number of occasions. Albeit she says that their relationship was on account of accused's promise to marry, but there is no proof that she was less than 18 years of age on the date of incident.
The aforesaid finding has been recorded by the trial Court for the reason that the entry concerning her age as maintained in the dakhil kharij register (Ex.P/6) does not mention as to the basis on which the entry has been made.
Considering the nature of evidence available on record, it is manifest that the trial Court has rightly acquitted the accused persons. There is no substance in this application seeking leave to appeal.
In the result, the appeal, sans merit, is liable to be and is hereby dismissed.