ASHA RANI Vs. RAM SAWRUP AND ANR

JUDGEMENT

(1.) Respondent-Ram Sawrup was tried for an offence under Section 498A of the Indian Penal Code (for short 'IPC'). He was acquitted of the charge framed against him by the Sub Divisional Judicial Magistrate, Fatehabad vide judgment dated 13.8.2002. Hence, the present revision petition under Section 401 of the Code of Criminal Procedure (Cr.P.C. for short) against the order of acquittal has been filed by petitioner-Asha Rani.

(2.) The brief facts of the case, as noticed by the trial Court in para 1 of its judgment, are as under:

(3.) Learned Counsel for the petitioner has submitted that the trial Court had erred in acquitting respondent No. 1 of the charge framed against him. In fact, in civil litigation, the factum of marriage between petitioner and respondent No. 1 has been duly established. Learned Counsel has further submitted that the application for permission to lead additional evidence was liable to be allowed as by way of the said application, petitioner wanted to place on record the judgments passed by the Civil Court.