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Judgment
5 paragraphs · 126 wordsRohit Arya, J
Heard on IA.6442 of 2023, which is an application under Section 378(3) Cr.P.C. moved on behalf of State against the judgment dated 15/12/2022 passed by XIII Additional Sessions Judge Gwalior and Special Judge, Protection of Children from Sexual Offences Act in Special Case No.132 of 2021 seeking leave to appeal.
In the light of the findings of the Trial Court, which are based on critical evaluation of the evidence on record, conclusion of acquittal drawn in favour of the respondent particularly in view of paragraphs 11, 18 and 24 of the impugned judgment is found to be impregnable as neither there is any illegality nor irregularity in the findings so recorded.
Accordingly, IA.6442 of 2023 is rejected.
Consequently, the present appeal is dismissed.