NAWAL SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) We are disposing of Criminal Appeals under section 372 Cr. P. C. against the judgements in S.T. No. 852 of 2007 and S.T. No. 1131/09 by a common order.?

(2.) We have heard Sri Bhuwan Raj, learned counsel for the appellant and perused the Trial Court judgement and record.

(3.) This appeal against the acquittal has been filed by the complainant against the judgement of the Additional District and Sessions Judge, Court No. 4, Ghaziabad, dated 6.1.2014 in S.T. No. 852 of 2007 and S.T. No. 1131/09, whereby he has acquitted the accused-respondents of offences under sections 364, 504, 506 and 120 B I.P.C.