JAYSHRI Vs. PUSHPA

JUDGEMENT

(1.) This is a complainant's appeal filed under sec. 378(4) of Cr.P.C. challenging the acquittal of accused No.3 to 5 and 7 to 11 for the offences punishable under Sec. 415 , 420 , 495 , 504 , 506 , 109 read with sec. 34 of IPC. Before the Trial Court, accused No.1 was given up and during the pendency of the proceedings, accused No.2 and 6 have died.

(2.) For the sake of convenience, the parties are referred by their rank before the Trial Court.

(3.) The complainant filed a private complaint in P.C.No.34/2005. After taking cognizance it was registered as C.C.No.321/2006. The accused person challenged the order of the Trial Court taking cognizance before the District Court wherein the said order of taking cognizance against accused No.1 was set-aside but the proceedings against remaining accused was ordered to be continued.