KUMARI RINKI Vs. LADHU RAM & ANR.

JUDGEMENT

(1.) There is no appearance on behalf of the appellant/complainant. I have heard the learned counsel for the respondent no. 1 as well as respondent no. 2.

(2.) It has been contended by the learned counsel for the respondent no. 1 that the present appeal as framed under Section 372 Cr.P.C. is not maintainable on the ground that the requirement of the proviso to the said Section 372 Cr.P.C. is not fulfilled.

(3.) I have considered the submissions of the learned counsel for the parties and have perused the record.