- (1.) We have heard learned counsel for the appellant/applicant, learned AGA for the State and perused the trial court's judgment on record.
(2.) This application has been filed by the appellant/applicant with the prayer that leave to appeal may be granted against the judgement and order dated 28.10.2017, passed in Sessions Trial No. 257 of 2016 (State Vs. Ashwani Kumar Sharma and another), arising out of Case Crime No. 681 of 2014, under Sections 376, 452, 504, 506 IPC, P.S. Kotwali, District Bareilly by the learned Additional Sessions Judge/Fast Track Court No. 1, Bareilly whereby the accused respondents have been acquitted for the offence punishable under the sections referred to above.
(3.) The incident is said to have occurred on 29.5.2014, however, the FIR was lodged on 4.6.2014 i.e. after around 5-6 days. The FIR was lodged by the prosecutrix Gunjan Sharma, under Sections 376, 452, 504 and 506 IPC against the accused-respondent No. 1, Ashwani Kumar Sharma and his wife Smt. Suman Sharma, under Sections 504 and 506 IPC.;