Surendra Vikram Singh Rathore, J. - (1.) HEARD learned AGA on the application for granting leave to appeal.
(2.) THE instant appeal has been preferred against the judgment and order dated 31.07.2013 passed by Special Judge, SC/ST Act, Gonda in Sessions Trial No. 104 of 2011, arising out of case crime no. 304 of 2009, P.S. -Itiathok, District -Gonda, whereby the opposite parties no. 1 to 3 were acquitted for the offence under Section 323/34, 427, 504, 506 IPC and 3(I)(X) SC/ST Act. In brief, the case of the prosecution was that on 17.05.2009, when the Dwar Pooja ceremony of the daughter of the complainant was taking place, then the opposite parties reached there and started creating disturbance and also started abusing with caste aspersions. On their resistance, these persons started beating them with lathis and dandas and also looted Rs. 35,000/ - from the bag of Sukhlal (brother of bridegroom) and also looted their ornaments and also broken the screen of video.
(3.) THE first information report of this case was lodged after twenty days of the occurrence on 07.06.2006. After investigation, charge -sheet was filed and after trial accused persons were acquitted by the trial.;