RAVINDRA DEVI ALIAS INDRA Vs. BRIJ LAL

JUDGEMENT

(1.) CR .M.P(M) No. 937 of 2012 There is delay of two years, three months and two days in filing the application for leave to appeal against acquittal in a State case, whereby the private respondents were tried under Sections 376 and 506 of the Indian Penal Code decided on 17.03.2011.

(2.) WE have heard and gone through the respective contentions.

(3.) THE perusal of the impugned judgment reveals that when the pregnancy of the prosecutrix on becoming visibly prominent, her parents inquired the prosecutrix. Thereafter she disclosed to them holding private respondents responsible. Consequently FIR was lodged by her parents. The prosecutrix was subjected to medical examination. Later on, she delivered a male baby, who is now about 9 years. The prosecutrix and the statements of her parents coupled with the medical evidence, the challan was prepared and presented against the private respondents for the offence punishable under Sections 376 and 506 IPC.