SUNITA GUPTA Vs. STATE

JUDGEMENT

(1.) The present petition is filed seeking leave to appeal against judgment dtd. 21/9/2017 (hereafter 'impugned judgment'), passed by the learned Additional Sessions Judge ('ASJ'), Tis Hazari Courts, Delhi, in Criminal Appeal No. 54613/2016, whereby Respondent No.2 was acquitted for the offence under Sec. 509 of the Indian Penal Code, 1860 ('IPC').

(2.) By the impugned judgment, the learned Appellate Court had set aside the judgment on conviction dtd. 14/7/2016 and order on sentence dtd. 13/10/2016, in Case No. 64719/2016, whereby Respondent No.2 was convicted for the offence under Sec. 509 of the IPC and sentenced to undergo simple imprisonment for a period of one month and to pay a fine of ?5000/-, and in case of default in payment of fine, to further undergo simple imprisonment for five days.

(3.) At the outset, it is pertinent to note that the present petition has been preferred by the victim under Sec. 372 of the Code of Criminal Procedure, 1973 ('CrPC').