JASWINDER KAUR Vs. NARINDER SINGH

JUDGEMENT

(1.) The present leave to appeal has been filed against the impugned judgment dtd. 21/9/2017 passed by learned JMIC, Jalandhar whereby the respondents have been acquitted of the charge framed under Ss. 452 and 323 IPC against them.

(2.) Summarily, the facts of the case are that the accused-respondent No.1 who is son of brother-in-law of father of Bahadur Singh forcibly put some luggage in one room of the house where the complainant-appellant, along with her children and servant were residing. The allegations against the accused-respondents are of trespassing into her bedroom and inflicting injuries to her. She filed a criminal complaint on 21/3/2011. The accused-respondents got an FIR bearing No.60 dtd. 12/3/2011 registered under Ss. 323/341/506/427/34 IPC PS Sadar, Jalandhar with allegations that the complainant and her daughter had broken open the door of the room belonging to accused-respondent No.1 on 11/3/2011.

(3.) The trial Court on the basis of preliminary evidence summoned the accused-respondents and as per the pre-charge evidence adduced by the complainant, charged them under Ss. 452 and 323 of IPC and after having meticulously examined the evidence as led by the parties, acquitted the accusedrespondents vide judgment dtd. 21/9/2017.