RAMPAL GAUTAM Vs. STATE

JUDGEMENT

(1.) Criminal Appeal @ SLP(Criminal) No. 7968 of 2016 : Heard.

(2.) Leave granted.

(3.) The appellants herein are the father-in-law,[Hereinafter referred to as 'appellant No. 1'.] mother-in-law,[Hereinafter referred to as 'appellant No. 2'.] brother-in-law[Hereinafter referred to as 'appellant No. 3'.], and sister-in-law[Hereinafter referred to as 'appellant No. 4'.] respectively of respondent No.2- complainant.[Hereinafter referred to as 'the complainant'.]