SWARAN KAUR Vs. GURDEV SINGH

JUDGEMENT

(1.) THE relevant facts for disposal of this appeal are that the appellant filed a complaint under Sections 406, 498A, 506, 34 IPC.

(2.) AFTER recording the preliminary evidence, the respondents were summoned to face the prosecution. After summoning, the appellant, Swaran Kaur, appeared as PW-1 and Chain Singh as PW-2 and were cross-examined. After recording the pre-charge evidence, the respondents were charge-sheeted under Sections 406, 498-A and 506 IPC, to which they pleaded not guilty and claimed further cross-examination of the witnesses and the case was fixed for further cross- examination on 9.4.1994 and thereafter on 6.5.1994 and 18.5.1994. Ultimately, the case was fixed for hearing before the learned Judicial Magistrate Judge Ist Class, Balachaur, who closed the evidence of the prosecution vide order dated 1.6.1994 and dismissed the complaint and the respondents were acquitted of the charges.

(3.) I have heard learned counsel for the parties and carefully gone through the record.