A Vs. STATE & ANR

JUDGEMENT

(1.) For the reasons stated in the application delay of 78 days in filing the leave to appeal petition is condoned.

(2.) The petitioner seeks leave to appeal against the judgment dated 6th Nov., 2015 acquitting the respondent No.2 for offences punishable under Sections 354/376/377/506 IPC.

(3.) Fir No.594/2014 under Sec. 354 Penal Code was registered at PS Palam Village on 7th Dec., 2014 on the statement of the petitioner/prosecutrix on the following allegations: