SANNO Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The complainant (petitioner No.1), her sister (petitioner No.2) and her brother-in-law (petitioner No.3) have filed the present petition seeking leave to appeal against the judgment dated 07.6.2018 passed by learned ASJ, Special Judge (NDPS), West District, Tis Hazari, Delhi, in SC No. 57817/2016, arising out of FIR No. 144/2010 P.S. Khyala, Delhi whereunder the respondents No.2 to 6 have been acquitted of the offence under Sections 307/323/34 IPC.

(2.) We may note at the outset that earlier hereto, aggrieved by the aforesaid judgment dated 07.6.2018, the State had preferred Crl. L.P. No. 611/2018 that was dismissed by a co-ordinate Bench vide order dated 20.09.2018, a copy whereof has been enclosed with the present petition and is marked as Annexure A-3. For ready reference, the order dated 20.9.2018, is extracted herein below:- "Crl.L.P. 611/2018

(3.) The petitioners are seeking to assail the impugned judgment on almost the same grounds as taken by the State in Crl. L.P. No. 611/2018, without explaining how a different view is possible when the petitioner No.1, Sanno (PW-3) and her husband, the petitioner No.3, Israr (PW-4), who were injured witnesses, had both turned hostile during the trial.