(1.) This appeal is preferred by the appellant-complainant assailing the judgment and order dtd. 20/1/2007, passed by Chief Judicial Magistrate, Pithoragarh in Criminal Compliant Case No.402 of 2006, Smt. Maya Devi vs. Chanchal Singh & others. By the said judgment, the said court has acquitted the respondents-accused persons for the offence punishable under Ss. 451/ 323 IPC.
(2.) The facts in brief are that on 18/1/2006 at around 08:45 a.m. when the complainant was at her house the accused person trespassed in her house and attacked her by fists and kicks. On seeing this, her son saved her. She immediately went to police station for lodging an FIR. But, even after medical reports, police did not proceed with the matter and she had to file a complaint under Sec. 200 Cr.P.C. Learned CJM initially summoned the accused under Ss. 147, 452 and 323 IPC, which after examination were converted to Ss. 451/323 IPC and a trial was conducted under these Sec. .
(3.) During trial as many three witnesses were produced by the prosecution in order to prove her case. Thereafter, the statements of respondent accused persons were recorded under Sec. 313 of the Cr.P.C. in which they denied the complainant's story. The trial court at the end of trial has recorded the finding of acquittal. Hence, this appeal.