BABITA Vs. STATE

JUDGEMENT

(1.) The petitioner has assailed the order dated 29.4.2014 (hereinafter to be referred as the "impugned order") passed by the Additional Sessions Judge, Karkadooma Courts, Delhi (hereinafter to be referred as "the Appellate Court") in Crl. Appeal No. 85/2013, whereby the finding returned by the Additional Chief Metropolitan Magistrate, Karkadooma Courts, Delhi (hereinafter to be referred as "the Trial Court"), vide judgment dated 7.5.2012 in FIR No.325/2000, confirming the acquittal of respondent Nos.2 to 4, has been endorsed, with the prayer to set aside the said impugned order and judgment.

(2.) Briefly stated, the facts of the present case are that, on 13.10.2000, FIR No. 325/2000, under Sections 452/354/342/323/34 of the Indian Penal Code, 1860 (hereinafter to be referred as "the IPC") was lodged against the respondent Nos.2 to 4, on the basis of a complaint made by the petitioner.

(3.) Subsequently, investigation was carried out against the respondent Nos.2 to 4 and after the completion of the investigation, a charge-sheet was filed by the police under Sections 452/354/342/323/34 of the IPC.