SALOCHNA DEVI Vs. SURESH KUMAR

JUDGEMENT

(1.) Applicant-Salochna Devi has filed this application under Section 378 (4) Cr.P.C. seeking permission for leave to appeal against respondents-ASI Suresh Kumar and others, challenging the impugned judgment dated 06.02.2014 passed by learned Judicial Magistrate Ist Class, Ambala, vide which respondent Nos.1 to 4 were acquitted.

(2.) It is mainly stated in the application that accompanying appeal is being filed which is likely to succeed on the grounds taken therein. It is further stated that there is sufficient material on record to warrant the conviction of respondents No.1 to 4. It is, therefore, prayed that leave to appeal be granted.

(3.) From the record, I find that a complaint was filed against ASI Suresh Kumar, HC Shamsher Singh, Gurmail Singh and Gurmail Singh alias Golu under Sections 392, 395, 447, 506, 511, 34 and 120-B of IPC.