SITARA KHATOON Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel appearing for the appellant as well as learned Additional Public Prosecutor for the State on the point of admission as well as on I.A. No. 01 of 2019.

(2.) I.A. No. 01 of 2019 has been filed on behalf of the appellant seeking leave to file this criminal appeal. Admittedly, the appellant is said to be victim of the case and, therefore, she has every right to challenge the judgment of acquittal and there is no need to seek leave of this court for filing appeal against judgment of acquittal. Accordingly, I.A. No. 01 of 2019 stands disposed of.

(3.) This criminal appeal has been preferred by the appellant against the judgment of acquittal dated 11.12.2018 passed by learned 1st Additional Sessions Judge cum Special Judge, Katihar in Sessions Trial No. 1837 of 2018 by which and whereunder, the learned 1st Additional Sessions Judge cum Special Judge, Katihar acquitted the respondents no. 2 and 3 from the charge framed against them for the offences punishable under Sections 376, 120B of the IPC and 4, 17 of POCSO Act.