PARKASH RANI Vs. PURAN CHAND AND OTHERS

JUDGEMENT

(1.) Respondents had faced trial qua commission of offence punishable under Section 323 of the Indian Penal Code, 1860 in the complaint filed by the applicant.

(2.) The trial Court, vide impugned judgment dated 20.1.2011 ordered the acquittal of respondents of the charge framed against them. Appeal filed against the said judgment was also dismissed being not maintainable by the Appellate Court vide judgment dated 12.7.2012. Hence, the application under Section 378 (4) of the Code of Criminal Procedure, 1973 (Cr.P.C. for short) has been filed by the applicant with a prayer for grant of leave to file an appeal against the judgment dated 20.1.2011.

(3.) After hearing learned counsel for the applicant, I am of the opinion that the present application deserves to be dismissed.