URMILA SONDHIYA Vs. SHIV LAL

JUDGEMENT

(1.) This appeal has been filed under Sec. 378 (3) of the Code of Criminal Procedure, 1973 by the State against judgment dtd. 30/7/2015 passed by the Judicial Magistrate First Class, District Rewa (M.P.) in Criminal Complaint Case No.967/2013, whereby respondents/accused persons have been acquitted of the offences under Ss. 294, 323, 323/34 of IPC.

(2.) Aforesaid criminal case was instituted on the basis of private complaint filed by the victim/appellant.

(3.) The question before this Court is whether instant appeal is covered under proviso to Sec. 413 of BNSS (372 of Cr.P.C.).