(1.) Heard Sri Ashutosh Mishra, Sri Kripa Kant Pandey, learned counsel for the appellant and Learned AGA for the State.
(2.) The instant appeal is under Sec. 14(A)(1) of the SC/ST Act 1989 read with Sec. 372 Cr.P.C. spear headed against Judgement and Order of acquittal dtd. 8/2/2024 passed by Additional Sessions Judge, SC/ST Act, Court No.14, Prayagraj, whereby learned Sessions Judge while deciding SST No. 15(706) of 2020 (State Vs. Madan Yadav) arising out of Case Crime No. 1008 of 2019 under Sec. 323, 504, 506 and 376 IPC and Sec. 3(2)(V) of SC/ST Act, P.S. Colonelganj, District Prayagraj have convicted Madan Yadav only under Sec. 323 IPC and awarding six months S.I. and Rs.1000.00 fine only acquitting him from all the serious charges under Sec. 376, 504, 506 IPC and Sec. 3(2)(v) of SC/ST Act.
(3.) Aggrieved by the aforesaid Judgement and Order the prosecutrix/victim of Case Crime No. 1008 of 2019 is proposing to invoke the powers of this Court under Sec. 372 Cr.P.C. read with Sec. 14(A)(1) of SC/ST Act, with the following prayer:-