SEEMA PARSHAD Vs. CHANCHAL DADWAL AND ANOTHER

JUDGEMENT

(1.) The instant application has been filed under Section 378(4) Cr.P.C. for grant of leave to appeal against the impugned judgment dated 12.11.2011 passed by the learned Additional Sessions Judge, Gurgaon, whereby respondent no.1 has been acquitted of the charges framed against her.

(2.) Brief facts of the case as mentioned in the impugned judgment are as under:-

(3.) On the preliminary evidence, learned Judicial Magistrate First Class, Gurgaon vide order dated 26.11.2008 summoned respondent no.1-accused. Thereafter, learned Additional Chief Judicial Magistrate, Gurgaon vide order dated 15.10.2010 committed case to the Court of Sessions.