As per case facts, the appellant/complainant appealed against the acquittal of Respondents No.2 and No.3 in a case involving kidnapping, rape, and criminal intimidation of a minor prosecutrix under IPC ... and POCSO Act. The prosecutrix alleged that Respondent No.3 kidnapped and raped her, with Respondent No.2 providing shelter, leading to an FIR. The trial court acquitted them due to benefit of doubt. The question arose whether the trial court was justified in acquitting the Respondents despite the prosecutrix's allegations, considering the inconsistencies in her statements and other evidence. Finally, the High Court found no merit in the appeal, noting the prosecutrix's repeated contradictory statements to the doctor, police, and court regarding the sexual assault, her prior acquaintance with Respondent No.3, and her improbable conduct of not seeking help. The medical evidence was inconclusive, and no credible evidence linked Respondent No.2 to the conspiracy. The defence video where the prosecutrix denied kidnapping further supported the acquittal, leading to the dismissal of the appeal.