RANI KOLI Vs. STATE OF M.P

JUDGEMENT

(1.) THE appellant/prosecutrix has filed this criminal appeal under Section 372 of the Cr.P.C being aggrieved by the judgment dated 31.5.2013 passed by the Court of Special Judge SC ST Act Shivpuri in S.T.No.18 of 2013 acquitting the respondent/accused Dharmendra from the offences punishable under Section 376 (1) of I.P.C and Section 3 (2) (v) of SC ST (Prevention of Atrocities) Act.

(2.) HEARD on I.A. No.8508/13, which is an application under Section 5 of the Limitation Act filed by the appellant for condonation of delay in filing the appeal.

(3.) THE delay is of 9 days.