SAPNA Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Applicant-Sapna has filed this application under Section 378(4) Cr.P.C. seeking permission for leave to appeal against respondents State of Punjab and Rahul Sharma, challenging the impugned judgment dated 04.08.2016 passed by learned Sessions Judge, SAS Nagar, Mohali, vide which the accused-respondent No.2 was 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, therefore, prayed that leave to appeal be granted.

(3.) From the record, we find that challan was presented against accused Rahul Sharma under Sections 376, 328 and 420 IPC. The brief facts of the case as noted down by learned trial Court, in the judgment are as under:-