KIRAN DEVI @ KIRAN PALIWAL Vs. ANUJ & ORS

JUDGEMENT

(1.) The matrix of the facts & material, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record, is that, initially, in the wake of complaint (Ex.PW2/A) of petitioner-complainant Kiran Devi (for brevity "the complainant"), daughter of Om Parkash, a criminal case was registered against accused Anuj and his parents Rakesh Kumar and Asha (private respondents), vide FIR No.133 dated 22.8.2003, on accusation of having committed the offences punishable under sections 323, 406, 498-A and 506 IPC, by the police of Police Station Israna, District Panipat.

(2.) After conclusion of the trial, the trial Court acquitted all the private respondents-accused, by way of impugned judgment of acquittal dated 1.2.2010.

(3.) Aggrieved thereby, the appeal filed by the State of Haryana was dismissed as well, by the appellate Court, by means of impugned judgment dated 23.8.2011.