SANTOSH Vs. MAHENDER

JUDGEMENT

(1.) This is an application under Sec. 378(4) Cr.P.C. seeking leave to appeal against judgment of acquittal dtd. 18/10/2022 in Criminal Complaint No. 141-1 of 2014.

(2.) The brief facts are that complainant-Santosh (applicant) alleged that on 27/1/2013 at 6.30 PM, her brother-in-law (jeth) Mahender along with his son Kuldeep and three other persons entered her house, misbehaved with her, torn her clothes and inflicted injuries with a sharp edged weapon. The backdrop of the incident was that a civil litigation was pending between her and her brother-in-law.

(3.) It would be appropriate to note at this stage that initially the applicant got registered FIR No. 100 dtd. 28/1/2013 in which cancellation report filed by the police was accepted.