SEHDU UMAR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Applicant-complainant Sehdu Umar has filed this application under Section 378 (4) Cr.P.C. seeking leave to file an appeal against judgment dated 6.9.2012 vide which respondents No. 2 to 5 were acquitted of the charges framed against them.

(2.) The process of law was started on receipt of an application Ex. PW6/A , moved by the applicant-complainant Sehdu Umar (PW-12) on 27.4.2006. In that application, he has stated that on 19.4.2006, respondent No. 4 has enticed away his daughter, aged about 13 years, and handed over her to her brother-in-law Rustam - respondent No.2, who committed rape upon his (complainant) daughter. His daughter when came back, had narrated above fact to him.

(3.) The trial Judge has noted the following facts regarding case of the prosecution :-