SHIREEN Vs. STATE OF U.P.
LAWS(ALL)-2022-7-30
HIGH COURT OF ALLAHABAD
Decided on July 12,2022

Shireen Appellant
VERSUS
STATE OF U.P. Respondents




JUDGEMENT

MOHD.FAIZ ALAM KHAN,J. - (1.)No one is present either for the applicant or for respondents no. 2 to 6 when this case is taken up for hearing. Learned A.G.A. is however present for the State.
(2.)Instant appeal has been filed by the victim under Sec. 372 Cr.P.C. against the judgment and order dtd. 7/3/2013 passed by the Judicial Magistrate, Ambedkar Nagar whereby the trial Court has convicted the private respondents under Ss. 323, 498-A, 506 I.P.C. and Sec. 3/4 D.P. Act, however, the accused persons/private respondents instead of sentencing to undergo imprisonment were given the benefit of Probation of Offenders Act, 1958 and released on probation and also against the judgment and order dtd. 30/9/2016 passed by the Appellate Court i.e. Additional Sessions Judge (Fast Track Court-II), Ambedkar Nagar, whereby the appeal preferred by the state against sentence was dismissed.
(3.)Perusal of the record would reveal that the instant appeal has been listed after a long time as it was on 4/12/2017 this appeal was last listed and vide order dtd. 20/11/2017 the delay, which had occurred in preferring the appeal has been condoned by a co-ordinate Bench of this Court and the appeal was directed to be listed for admission.


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