CHATTAR PAL Vs. GURDDI

JUDGEMENT

(1.) Complainant Chhatarpal filed a complaint under Sections 3 (i) (x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (the Act for short) and Section 500 of the Indian Penal Code against the respondent. Vide impugned judgment dated 6.10.2009, learned trial Judge acquitted the respondent of the charge framed against her. The complainant has filed this application under Section 378 of the Code of Criminal Procedure with a prayer for grant of leave to file an appeal against the order mentioned above.

(2.) The case of the complainant, as noticed by the trial Court in para 2 of its judgment, reads thus:

(3.) Learned Counsel for the appellant has submitted that the trial Court had erred in acquitting the respondent of the charge framed against her.