KULWINDER KAUR Vs. DARSHAN SINGH AND ORS

JUDGEMENT

(1.) This criminal revision filed on behalf of complainant seeks conviction of respondents Darshan Singh and Kuldip Kaur i.e. father-in-law and mother-in-law of the petitioner-complainant. While husband of the petitioner namely Bikramjit Singh has been convicted, respondents have been acquitted of the charges under Sections 406 and 498A of the Indian Penal Code by the lower Appellate Court vide judgment 19.1.2010 rendered by Additional Sessions Judge, Amritsar.

(2.) Acquittal of the respondents has been recorded on the ground that there is no specific allegations either of entrustment or demand of dowry. There is no specific allegations in regard to harassment or torture. Day, date or time of such incident has not been given either by the petitioner-PW-1 or by her father Sukhdev Singh-PW-2.

(3.) No ground for interference in revisional jurisdiction is made out.