ROOBY DEVI Vs. PARTAP SINGH

JUDGEMENT

(1.) This revision petition has arisen out of the judgement dated 22.2.2006 passed by the learned Additional Sessions Judge, Kurukshetra, whereby the summoning order dated 17.7.2004 passed by the learned Additional Chief Judicial Magistrate, Kurukshetra, summoning the respondent under Section 500 IPC, has been set aside and the accused have been discharged.

(2.) Having examined the impugned judgement and the record of Crl. Rev. No. 1666 of 2006 2 the case, it is noticed that sufficient evidence has not been led by the complainant in order to prima-facie prove the offences under Sections 500, 501 and 502 IPC against the accused. No cogent and convincing argument has been addressed in order to enable this Court to differ with the findings returned by the Appellate Court.