NASEEM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Mirza Ali Zulfaquar, learned counsel for the applicant, learned A.G.A. for the State and perused the record.

(2.) The appeal has been filed by complainant-appellant against the impugned judgment and order dated 26.09.2013 passed by Judicial Magistrate, J.P. Nagar in Complaint Case No. 116 of 2011, Smt. Naseem Vs. Zulfaquar and Others, Under sections 452, 323, 504, 506, 406 I.P.C., P.S. Saidnagli, District J.P. Nagar, acquitting the respondent nos. 2 to 7 from the charges under sections 452, 323, 504, 506 and 406 I.P.C.

(3.) Learned counsel for complainant-appellant contended that the respondent nos. 2 to 7 came to her Maiyaka on 30.12.2010 at about 11:00 a.m. and committed marpeet with her and upon interference by Mohd. Mahir, Iftikhar, Jamina and others, her life could be saved; that F.I.R. of the incident was not lodged by the police officials so she had to file a complaint case in which respondent nos. 2 to 7 were summoned and after evidence under Sec. 244 Cr. P.C. charges were framed against them; that the learned trial court has acted wrongly in acquitting the respondents by disbelieving the complainant appellant's evidence; that the impugned judgment and order of acquittal is wrong on facts of law and is liable to be set aside and the respondent nos. 2 to 7 are liable to be convicted.