SARLA DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) List has been revised and the case is being taken up in the revised call of the list.

(2.) Heard Sri Sushil Kumar Rastogi, learned counsel for the applicant and Sri Shailendra Singh Rajawat, Advocate alongwith Ms. Purnima Singh, learned counsel for the respondent nos.2 and 3 as well as Sri Hari Shanker Bajpai, learned A.G.A.-I for the State Opposite Party No.1 and perused the record.

(3.) This leave to appeal has been filed with a delay of 2 Years 04 Months and 8 Days, as per the report of the stamp reporter, challenging the judgment and order dtd. 10/6/2013 passed by the learned Additional Chief Judicial Magistrate, Court No.2, Kheri in Criminal Case No.1935 of 2012, Police Station Kotwali Sadar, District Kheri against the acquittal of the accused person/opposite party nos. 2 and 3.