SHIV SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant Cr. Leave to Appeal has been filed by the appellant under Sec. 372(2) Cr.P.C. against the judgment dtd. 17/7/2018, passed by learned Additional Sessions Judge, (Women Atrocities Cases), Bhilwara in Sessions Case No.28/2014, whereby learned trial court acquitted the accused-respondents No.2 to 4 from the offences under Sec. 376, 306 R/w 120B IPC.