KRISHNA RANI Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The present appeal along with an application for appeal has been directed against judgment dated 15.10.2012, passed by the Additional Sessions Judge, Ludhiana, whereby the accused (respondents No. 2 to 7 herein) have been acquitted of the charge framed against them. The facts relevant for the disposal of the present appeal are that Krishna Rani, mother of Sunanda, married to Yashpal on 17.02.1995 at Richi Rich Restaurant, Delhi, filed a criminal case FIR No. 109 dated 29.05.1997 under Sections 406, 498-A of Indian Penal Code (in short, 'IPC') registered at Police Station Sarabha Nagar Ludhiana, levelling allegations against the accused of misappropriation of articles of istridhan of Sunanda and subjecting her (Sunanda) to cruelty in connection with demand of dowry raised by her husband and his family members. The learned trial Court, after conclusion of trial, held all the accused namely, Yashpal (husband), Madan Mohan (father-in-law), Shakuntala (mother-in-law), Upma (sister-in-law), Ajay Bidani (husband of Upma) and Sushma (another sister-in-law) guilty of offence under sections 406, 498-A IPC and as a consequence, they were sentenced for the said offence with a direction that the sentences shall run concurrently.

(2.) The judgment passed by the trial Court was assailed by filing three separate appeals, by accused persons. All the three appeals were disposed of together, vide impugned judgment dated 15.10.2012, passed by the Additional Sessions Judge, Ludhiana, whereby the judgment passed by the trial Court was reversed and all the accused were acquitted of the charge framed against them.

(3.) Feeling aggrieved against the verdict of the first appellate Court, the present appeal has been preferred by complainant Krishan Rani.