MINTI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel appearing for the appellant as well as learned Additional Public Prosecutor for State on I.A. No. 1447 of 2018, which has been filed under Sec. 378 (3) of Criminal Procedure Code as well as on the point of admission.

(2.) I.A. No. 1447 of 2018 has been filed on behalf of the appellant, seeking leave to file this criminal appeal. The appellant happens to be the victim and informant of the present case and, therefore, she is permitted to file and pursue this appeal.

(3.) This criminal appeal has been preferred against the Judgment of acquittal dtd. 6/3/2018 passed by the learned Additional Sessions Judge-I- cum Special Judge, Katihar, in G.R. No.3572 of 2016, by which and whereunder the learned Additional Sessions Judge-I-cum-Special Judge, Katihar, acquitted the respondent nos. 2, 3 and 4 from the charges framed against them for the offences punishable under Ss. 376 , 447 , 504 , 506 of the Indian Penal Code and Ss. 3(1)(v) and 3(1)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act .