RITU Vs. STATE

JUDGEMENT

(1.) The petitioner has filed the present appeal impugning a judgment dated 14.12.2016 passed by learned ASJ - 04 (Central), Delhi in Sessions Case No. 27255/16. The said proceedings arose from the FIR No. 190/2013 under Sections 308/323/354B/34 of the Indian Penal Code, 1860 (IPC), registered with PS Prasad Nagar. The FIR in question was registered at the instance of the petitioner (the complainant).

(2.) In terms of the impugned judgment, the accused have been convicted of the offence under Sections 323/34 of the IPC for causing injuries to the complainant, one Mr Brahm Prakash (the complainant's father) and Vishal (the complainant's brother). However, the accused were acquitted of the offence under Section 354 of the IPC. The accused were also acquitted of the offence under Section 323 of the IPC stemming from injuries, allegedly suffered by one Mr Mahesh (the complainant's uncle).

(3.) The appellant is aggrieved by the impugned judgment to the extent that it acquits the accused of an offence under Section 354 of the IPC.