BHAWNA BISHT Vs. TARA SINGH BISHT

JUDGEMENT

(1.) This is an appeal preferred by the appellant-complainant assailing the judgment and order dtd. 30/9/2013 passed by learned Chief Judicial Magistrate, Almora, in Criminal Case No.849 of 2007 Smt. Bhawna Bisht Vs. Tara Singh and another, whereby, the said Court has acquitted the respondents for the offence punishable under Ss. 406 and 120-B IPC.

(2.) The facts in brief are that the appellant-complainant was the first wife of deceased Om Prakash Bisht. She alleged that the deceased remarried while she was his lawfully wedded wife. As per the complaint story, it was stated that 10 tola gold and other streedhan was given by her father to her in-laws; after the death of her ex-husband, the said property is in possession of the respondents, who are not returning it. Learned CJM Almora, after recording statement of appellant u/s 200 and 202 Cr.P.C., summoned the respondents u/s 406 and 120-B IPC.

(3.) During trial, as many as four witnesses were produced by the prosecution in order to prove its case. Thereafter, the statements of respondents/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 findings of acquittal. Hence, this Appeal.