NARESH DEVI Vs. STATE

JUDGEMENT

(1.) There is a delay of just one day in filing the appeal. The delay is condoned for the reasons as stated in the application for condonation of delay.

(2.) The Petitioner Smt. Naresh Devi seeks leave to file an appeal under Section 378(3) Cr.P.C. Section 372 Cr.P.C. stands amended w.e.f. 31.12.2009, whereby the complainant has been given the right to prefer an appeal against an order passed by the Court acquitting an accused or convicting for a lesser offence or imposing inadequate compensation. Since, the Petitioner is entitled to file an appeal without seeking any leave of the Court. The leave petition stands disposed of. The appeal be registered.

(3.) This is an appeal under Section 372 Cr.P.C. filed by the complainant against the judgment of the learned Addl. Sessions Judge dated 31.07.2010 by which the Respondent was acquitted of the charge of having committed offences punishable under Sections 302/201 of Indian Penal Code.