SARWAN KUMAR Vs. ASHOK KUMAR AND ANOTHER

JUDGEMENT

(1.) PW2 Sarwan Kumar (complainant) has filed this application under Section 378(4) Cr.P.C. seeking leave to file an appeal against judgment dated 20.5.2011, acquitting respondent No.1 of the charges framed against him.

(2.) It was allegation against respondent No.1 that he, on 24 th /25 th of February 2009, had committed murder of Suman Devi daughter of Beli Ram. It was also alleged against him that he had committed forceful sexual assault upon the deceased.

(3.) Process of law was set in motion on a statement Ex.PB made by PW2 Sarwan Kumar on 25.2.2009 at 11.30 a.m. FIR No.22 was recorded against respondent No.1 on 25.2.2009 at 12.10 p.m. Special report reached the Illaqa Magistrate at 2.30 p.m. on 25.2.2009 at Garhshankar.