ANJU KHURANA Vs. STATE

JUDGEMENT

(1.) This revision petition is directed against an order dated 23.8.2004 whereby two accused namely Smt. Savita and Amrit Khurana were discharged.

(2.) The petitioner had complained that the said accused along with her father-in-law B.D.Khurana, Sanjay Khurana and Prem Khurana had committed offences under Sections 341/448/380/34 IPC.

(3.) Learned counsel contended that the impugned order is unsustainable as it is premised on a complete mis-appreciation of the materials on record. The complainant recorded her statement on 11.7.2000. After attending her case in the Crime Against Women Cell, where she complained against her husband and the said accused about offences under Sections 498A/406 when she returned to the matrimonial home she found that the accused had locked the premises and taken away all her household goods and articles. She had been told that the house has been sold to some one else.