HARBANS KAUR Vs. BANT KAUR AND OTHERS

JUDGEMENT

(1.) The epitome of the facts & material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record, is that, initially petitioner-complainant Harbans Kaur wife of Dhanna Singh, had filed a criminal complaint against respondentsaccused Bant Kaur wife of Maghar Singh & her sons Saudagar Singh and Ranjit Singh, for the commission of offences punishable under Sections 307, 323, 324, 148, 149, 120-B, 500, 506 and 382 IPC. However, they were summoned to face the trial, on accusation of having committed the offences punishable under Sections 323, 506 and 354 IPC and accordingly, they were charge-sheeted for the commission of the indicated offences by the trial Court and the case was slated for evidence of the prosecution.

(2.) Having completed all the codal/statutory formalities of the trial, the respondents-accused were acquitted from the pointed charges, vide impugned judgment of acquittal dated 18.04.2013, by the Chief Judicial Magistrate.

(3.) Aggrieved thereby, now petitioner-complainant Harbans Kaur, has preferred the instant petition for leave to appeal, to challenge the impugned judgment of acquittal, invoking the provisions of under Section 378(4) Cr.P.C.