PRITI CHANDRA Vs. ABDUL SULTAN

JUDGEMENT

(1.) Heard on question of admission of the criminal revision.

(2.) Invoking jurisdiction under Sec. 397 read with Sec. 401 of the Cr.P.C., this revision has been preferred by the applicant/complainant questioning the judgment of acquittal recorded by the 2nd Additional Sessions Judge, Korba, District: Korba (C.G.) on 21.10.2019 in Criminal Appeal No.98/2018, by which the learned Additional Sessions Judge affirmed the order dated 31.10.2018 of learned Judicial Magistrate 1st Class, Korba, District: Korba, Chhattisgarh in Criminal Case No. 1014/2015, by which the respondents No. 1 to 7 were acquitted of the offences under Sections 458, 294, 506 Part-II, 323/34, 427 and 147 of the Indian Penal Code.

(3.) According to the case of prosecution, on 18.06.2010 at about 09:00 p.m. allegedly, respondents No.1 to 7 entered into the house of complainant Priti Chandra. It is alleged that they demolished the boundary wall of her house and when father of Priti Chandra dissuaded them from demolishing boundary wall, the respondents gave them threats of killing. Further, the complainant was slapped and at the same time other family members were also assaulted by the respondents. It is further alleged that the house hold articles such as T.V., Cooler, Fan, Bed and other things were also demolished by the respondents. The matter was reported by the complainant, on the basis of said report, offences were registered against the respondents No.1 to 7. After investigation, charge-sheet was filed by learned Judicial Magistrate First Class, Korba. After trial, the respondents No.1 to 7 were acquitted of the charges vide order dated 31.10.2018 against which an appeal was preferred before learned 2nd Additional Sessions Judge, Korba (C.G.). Vide judgment dated 21.10.2019, learned 2nd Additional Sessions Judge, Korba affirmed the judgment of the trial Court. Hence this appeal.