MUNNI Vs. JAGTAR

JUDGEMENT

(1.) Heard on admission.

(2.) The instant appeal under Section 378(4) of Code of Criminal Procedure, 1973 (in short 'the Code') has been preferred by the appellant/complainant against the judgment dated 20 -06 -2013 passed in Criminal Case No.1011/2012 by learned Judicial Magistrate First Class, Shivpuri whereby respondents No.1 to 5 have been acquitted for the offence punishable under Sections 447 and 506 -B of IPC.

(3.) One private complaint was filed by the appellant/complainant before learned trial Court in which cognizance was taken by the trial Court on 22 -06 -2012 and criminal case was registered against respondents No.1 to 5 bearing No.1011/2012. Before the trial Court complainant examined herself as PW -1 and one Aftab Khan as PW -2. Thereafter, learned trial Court after considering the ocular and documentary evidence produced by both the parties, acquitted respondents No.1 to 5.