PRIYA SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the appellant as well as learned AGA for the State and perused the record.

(2.) This Criminal Appeal under Sec. 14-A (1) of SC/ST Act 1989 has been filed by the appellant -Priya Singh @ Gudiya against the cognizance order dtd. 6/4/2016 as well as bailable warrant dtd. 30/3/2019 passed by Special Judge SC/ST Act, Lucknow in Special Trial No. 304/2017 " State Vs. Vinay Kumar Singh and others" relating to First Information Report Case No. 196 of 2014, under Ss. 323, 504, 506 IPC and Sec. 3(1) (X) SC/ST Act, relating to Police Station Aashiyana, District Lucknow, whereby the applicant has been summoned to face trial.

(3.) Brief facts giving rise to this appeal are that an application was moved by the victim herself addressed to the District Magistrate, Lucknow alleging that on 3/5/2014 at about 3.00 A.M. in the morning when her husband and Dewar were away in connection with their employment, accused persons after entering her house started abusing and also addressed her with castiest remarks in public view. Accused Vinay Singh also addressed her with abusive language and outraged her modesty by tearing apart her clothes. It is further stated that all accused persons physically assaulted her and her sister. On a hue and cry made by her, her neighbour, namely, Neeraj, Pushpa and mother of Soni came at the scene and saved her.The accused personswere continuously abusing and addressing the informant with castiest remarks and filthy abuses and also threatened them of their lives.