(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dated 06.12.2019 passed by the High Court of Judicature at Allahabad, Lucknow Bench in Criminal Appeal No. 2356 of 2019 by which the High Court has dismissed the said appeal preferred by the victim of the offence, which was filed against the judgment and order dated 13.09.2019 passed by the learned Special Court, acquitting the respondent accused under Sections 354, 504, 506 of the IPC, Section 3(1)(x) and 3(1)(xi) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, the victim - original appellant has preferred the present appeal.
(2.) That the learned Special Court/Trial Court convicted respondent Nos.2 to 4 - accused for the offences punishable under Sections 452, 323/34 and 325/34 of the Indian Penal Code, however, acquitted them for the offences punishable under Sections 354, 504, 506 of the IPC, Section 3(1)(x) and 3(1)(xi) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989. Feeling aggrieved and dissatisfied with the judgment and order passed by the learned Special Court acquitting the respondents - accused for the aforesaid offences, the victim preferred an appeal before the High Court by way of Criminal Appeal No.2356 of 2019 and by the impugned one page/paragraph judgment and order, the High Court has dismissed the said appeal, which is the subject matter of the present appeal before this Court.
(3.) We have heard Shri T.V. George, learned counsel appearing on behalf of the appellant, Shri Adarsh Upadhyay, learned counsel appearing on behalf of the State - Respondent No.1 and Shri Shahid Anwar, learned counsel appearing on behalf of respondent Nos.2 to 4 - accused.