SUDESH KUMARI Vs. STATE

JUDGEMENT

(1.) This Revision Petition is directed against the judgment dated 1st August, 2000, of the Additional Sessions Judge, Delhi, in Sessions Case No. 276/1997, whereby the learned Judge has held that the prosecution has failed to bring home the guilt of any of the accused persons and thereby acquitted the accused - Ashok Kumar, Rajender Prasad, Bimla and Suda of an offence under Section 328/498-A/406/34 IPC.

(2.) The brief facts of the case, as has been noted by the Additional Sessions Judge, are as under:

(3.) In order to establish its case the prosecution has examined 12 witnesses. Of these, PW1 is Sudesh Kumari, the complainant, PW-2 is Samval Dass, the grand father, PW-3 is Kisan Lal and PW-4 Mohar Kali is the mother, PW-5 Krisan Lal a relation and PW-11 Prahlad Singh, is the uncle of the complainant.