PUSHPA Vs. ARTI BAI

JUDGEMENT

(1.) THIS Appeal has been filed by the complainant against the judgment dated 20.04.2012 passed by learned JMFC, Khandwa in Criminal Complaint Case No. 4052/10 whereby respondent was acquitted from the charges punishable under Sections 294, 324, 506 -II of IPC.

(2.) TO appreciate the say of the appellant, I would like to say that basic case that was placed before the trial Court in nutshell is that the accused respondent committed Marpeet with appellant along with other family members. Complaint case under Section 200 Cr.P.C. has been filed by the appellant for taking cognizance against the respondent and other co -accused. Learned trial Court framed the charges and recorded the statements of Pushpa Bai (PW. 1) and her father Kishan (PW. 2) and held that respondent is not guilty for the alleged commission of offence and acquitted her, against which this appeal.

(3.) LEARNED trial Judge after appreciating the evidence on record, recorded impugned judgment of acquittal.