IMLESH Vs. AMIT AND OTHERS

JUDGEMENT

(1.) The applicant-complainant is seeking leave to file an appeal against judgment dated 10.2.2012 acquitting respondents No. 1 to 3 of the charges framed against them. Respondent No.1 is her husband, respondents No.2 and 3 are her father-in-law and mother-in-law respectively.

(2.) The process of law was started on a complaint made by the applicant-complainant (PW-3). Her statement was recorded by SI Dharambir (PW-7) on 21..10.2009, whereupon, FIR No.322 dated 22.10.2009 was registered against the respondents-accused at Police Station Surajkund, Faridabad, for commission of offences under Sections 498A, 406 and 307/34 IPC.

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