GURMIT KAUR Vs. JOGINDER SINGH

JUDGEMENT

(1.) THIS appeal has been filed by the appellant, Gurmit Kaur (complainant) against the judgment dated 13.9.2003 passed by learned Additional Sessions Judge, Fast Track Court, Ferozepur, vide which respondent Nos. 1 and 2 were acquitted of the charges levelled against them.

(2.) THE prosecution story in brief is that Gurmit Kaur, prosecutrix, was permanent resident of Jalalabad but two years earlier to the occurrence, she along with her family started residing in the Dhani of Sher Singh near Abohar as she was employed there. Her husband was in jail in an excise case.

(3.) AFTER lodging the FIR, PW-1 SI Veer Chand conducted the investigation and tried his level best to join the prosecutrix and Sher Singh but despite his efforts, they did not cooperate with the investigation and ultimately, after thorough investigation, the allegations against respondent Nos. 1 and 2 were found to be false and cancellation report was filed in the Court.