HEMRAJ THAKUR Vs. MEENAKSHI SHARMA AND ANOTHER

JUDGEMENT

(1.) Applicant Hemraj Thakur has filed this application under Section 378(4) Cr.P.C. seeking permission for leave to appeal against respondent No.1 Meenakshi Sharma challenging the impugned judgment dated 8.1.2016 passed by learned Sessions Judge, Chandigarh vide which he had set aside the judgment and order dated 18.4.2015 passed by Judicial Magistrate Ist Class, Chandigarh convicting accused Meenakshi Sharma for the offences under Sections 279 and 304-A IPC and sentencing her to undergo rigorous imprisonment for six months for the offence under Section 279 IPC and further to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs.5,000/- and in default thereof, to further undergo simple imprisonment for a period of fifteen days for the offence under Section 304-A IPC, both the sentences were ordered to run concurrently.

(2.) The first Appellate Court, while setting aside the judgment passed by the trial Magistrate had acquitted the accused of the charge framed against her.

(3.) The applicant prays that such judgment passed by the First Appellate Court of learned Sessions Judge, Chandigarh be set aside by way of acceptance of the appeal and accused be convicted and sentenced in accordance with law.