VENKATALAKSHMI Vs. STATE BY KENCHARALAHALLI

JUDGEMENT

(1.) This is the appeal preferred by appellant-complainant being aggrieved by the Judgment and Order of acquittal dated 11.7.2012 passed by the Fast Track Court-II at Chintamani in SC No.56/11.

(2.) By the said Judgment and Order, the learned FTC Judge acquitted the accused nos. 1 to 4 for the offences punishable under Section 120-B, 307, 392 read with Sec.34 of the IPC.

(3.) Brief facts of the case of the complainant are that; PW.1 one T.Venkatalakshmi, wife of late Ramanjulu filed complaint wherein it is stated that she married Ramanjulu, S/o.Narasappa about 14 years back and couple are having one male and one female issues. About seven years back, her husband Ramanjulu expired because of electrocution. Two or three months thereafter, accused no.1 T.Srinivasalu who is the brother of the husband of the complainant told the complainant to leave her children with her mother and she can accompany him to Bangalore so that they can lead the life happily. For this, complainant, did not agree and because of that reason, accused no.1 T.Srinivasalu was having enemity towards her and even in the property matter to which her husband was entitled to, accused no.1 was raising objections and in that connection, the complainant lodged the complaint before PTM Police Station and then they have allotted the property which was to be given to her husband.