MALABAI Vs. SUMANBAI

JUDGEMENT

(1.) Heard.

(2.) The appellant herein is Original Plaintiff. She had filed Regular Civil Suit No.63 of 1999, claiming damages for malicious prosecution.

(3.) The plaintiff and her husband were prosecuted for offences under Section 323 and 448, read with Section 34 of Indian Penal Code, in the Court of Judicial Magistrate, First Class, Malegaon. The trial resulted in acquittal on 7th October, 1995, where the complainant did not step into the witness box. The complainant also filed Criminal Revision Application which was dismissed with costs on 19th July, 1997.