MANJU Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The applicant-complainant, who has not supported case of the prosecution in Court at the relevant time, has filed this application under Section 378 (4) Cr.P.C. seeking leave to file an appeal against judgment dated 11.4.2009, acquitting respondents No. 2 to 5 of the charges framed against them.

(2.) The above named respondents-accused were made to face trial in FIR No. 42 dated 23.3.2008 Police Station Sadar Kaithal, for commission of offences under Sections 148, 323, 325, 452, 427, 506/149 IPC. It was an allegation against them that, they on 23.3.2008, had trespassed into house of the complainant and caused injuries to her husband, namely; Naresh (PW-3).

(3.) The trial Judge has noted the following facts regarding case of the prosecution :-