ARCHANA MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Learned counsel for the petitioner seeks leave to make necessary correction in the cause title of the present application.

(2.) Leave is granted, let necessary corrections be made in the course of the day.

(3.) By way of the present application preferred under sub-section (4) of Sec. 378 of the Code Criminal Procedure (for short 'Cr.P.C.'), the petitioner seeks leave to appeal against the judgment dated 23rd Dec., 2015 passed by the learned Sessions Judge, Katihar in Criminal Appeal No. 31 of 2014 arising out C.A. No. 111 of 2006, whereby and where under the opposite party no. 2 has been acquitted of the charges under Sec. 498-A of the Indian Penal Code (for short 'IPC') setting aside the judgment dated 11th April, 2014 passed by the learned Sub Divisional Judicial Magistrate Katihar, whereby the learned Magistrate had been pleased to convict the opposite party no.2 under the aforesaid Sec. of the IPC.