(1.) Heard Sri Bharat Singh, learned counsel for the appellant-applicant and Sri Ratan Singh, learned A.G.A. appearing for the State.
(2.) As already held by this Court in number of cases that leave application filed under Sec. 378(3) Cr.P.C. is not required in the appeal filed by the victim under Sec. 372 Cr.P.C. like the present appeal. A reference may be made to the order dtd. 4/8/2021 passed in Criminal Appeal U/S 372 Cr.P.C. No. 123 of 2021 (Rita Devi vs. State of U.P. and another). As such, the application for leave to appeal stands rejected as not maintainable and / or not required.
(3.) This appeal has been filed against the order dtd. 18/2/2014 passed by the Additional Sessions Judge, Court No. 8, Badaun acquitting the respondent nos. 2, 3 and 4 in Session Trial No. 917 of 2011 (State v. Monu Singh and others) arising out of Case Crime No. 539 of 2011, under Ss. 302, 34 IPC, P.S. Wazeerganj, District Badaun.
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