DHAPU DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal under Sec. 378 Cr.P.C. has been filed by the complainant-appellant against the Judgment and Order dtd. 17/1/2020 passed by Additional Sessions Judge (Women Atrocities Cases), Jodhpur Metro, Jodhpur, whereby the accused-respondent No. 2 was acquitted from the offence under Sec. 304-B I.P.C. in alternate Sec. 302 I.P.C.

(2.) As per Rule 55 of the Rules of the High Court of Judicature for Rajasthan, 1952, this appeal is not maintainable before the Single Bench as the offence under Sec. 302 I.P.C. prescribes punishment of either Death Sentence of Life Imprisonment.

(3.) The appeal is, accordingly, disposed of. However, the appellant is at liberty to avail the remedy under the law, before the appropriate bench.