BIMLA DEVI Vs. STATE OF HARYANA AND ORS

JUDGEMENT

(1.) The conspectus of the facts & material, culminating in the commencement, relevant for deciding the instant revision petition and emanating from the record, is that initially, in the wake of statement of petitioner-complainant Bimla Devi w/o Pala Ram (for brevity "the complainant"), a criminal case was registered against Gurmail son of Jawala Ram & others (respondents No.2 to 5), vide FIR No.96 dated 29.8.2002 on accusation of having committed the offences punishable under sections 323 and 325 read with section 34 IPC by the police of Police Station Dhand, District Kaithal. In pursuance of the trial, they were acquitted of the charges framed against them, through the medium of impugned judgment of acquittal dated 16.12.2009 by the trial Magistrate.

(2.) Aggrieved thereby, the petitioner-complainant preferred the appeal, which was dismissed as well, by means of impugned judgment of acquittal dated 18.5.2011 by the Appellate Court.

(3.) Sequelly, the petitioner-complainant still did not feel satisfied and preferred the present revision petition, to challenge the impugned judgments of acquittal of Courts below, invoking the provisions of section 401 Cr.PC.