- (1.) Heard the learned counsel for the parties.
(2.) This appeal is directed against the order of acquittal passed by the trial Court acquitting the accused-respondent from the charge for the offence under Section 376 IPC.
(3.) Rule 55, Clause (viii) is reproduced as under: "(viii) a criminal appeal, application or reference under the Code of Criminal Procedure, 1973 or any other law except an appeal, application or reference in a case in which a sentence of death or imprisonment for life has been passed and in criminal matters against acquittal arising out of offences punishable only with death or, imprisonment for life.";