NEELAM Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Respondents No. 2 to 6 were tried qua commission of offence punishable under Section 498-A, 406 of the Indian Penal Code in FIR No. 81 dated 24.5.2008 registered at Police Station Salhawas. The Trial Court vide judgment/order dated 12.1.2011 acquitted respondents No. 2 to 6 of the charges framed against them. Appeal filed by the State challenging the said judgment was dismissed by the Appellate Court vide judgment dated 4.4.2012. Hence, the present petition by the complainant.

(2.) After hearing the learned counsel for the petitioner, I am of the opinion that the instant petition deserves dismissal.

(3.) Learned Trial Court, while acquitting respondents No. 2 to 6 of the charges framed against them, held as under:-