Harsh Kumar, J. - (1.) The present application has been moved for leave to file an appeal against the impugned judgment and order dated 4.9.2018 passed by Judicial Magistrate/Additional Civil Judge(Junior Division), Court No.3, Bijnor in Complaint Case No.1001 of 2018 (Jyoti Vs. Anuj and others), under sections 452, 323, 504, 506, 427 IPC, P.S. Kotwali City, District Bijnor, acquitting the opposite party nos.2 to 4 from the charges under sections 452, 323, 504, 506 and 427 IPC.
(2.) Heard Sri Rajeev Sissodia, Advocate holding brief of Sri Dhirendra Kumar Srivastava, learned counsel for the applicant, learned AGA for the State and perused the record.
(3.) Learned counsel for the applicant contends that the complainant has produced herself as well as her mother and Chachi as P.W.1 to P.W.3 and from the evidence on record, the complaint case is fully proved; that the learned trial court has acted wrongly in disbelieving the prosecution case for want of independent witness as well as in view of material contradictions in the statements of complainant's witnesses; that in passing the impugned order of acquittal, the learned Magistrate has committed manifest error of fact on law and the impugned order is wrong and perverse and is liable to be reversed in a judgment of conviction.;