RENUKAMMA Vs. LINGAPPA AND ORS.

JUDGEMENT

(1.) PETITIONER , grieved by the order passed by the Additional Sessions Judge, Raichur, in Criminal Revision Petition No. 36/2012 dismissing her private complaint in P.C. No. 153/2011 lodged before the Principal JMFC, Smdhanur, against the respondents for the offences punishable under Sections 494 and 109 of IPC, is before this Court.

(2.) I have heard the arguments of the learned counsel for the petitioner and the learned counsel appearing for respondents. The brief facts that emanate from the records are that:

(3.) ON perusal of the complaint averments, statement of the witnesses and on considering the entire materials on record, the Trial Court by order dated 28.07.2011 ordered to issue process against the accused under Section 204 of Cr.P.C.