KULWANT KAUR Vs. MANJIT KAUR AND ORS

JUDGEMENT

(1.) Complainant Kulwant Kaur filed a complaint under Sections 323, 427, 452, 506 read with Section 34 of Indian Penal Code (in short 'IPC'), Police Station B-Division, Amritsar against respondents No. 1 to 3. Vide impugned judgment dated 2.6.2009, learned trial Judge acquitted respondents No. 1 to 3 of the charge framed against them. The complainant has filed this application under Section 378(4) of the Code of Criminal Procedure (in short 'Cr.P.C.') 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 No. 2 of its judgment, reads thus:

(3.) After hearing learned Counsel for the appellant, I am of the opinion that the present application deserves to be dismissed.