SANGEETA Vs. NARESH MEHTA AND ORS.

JUDGEMENT

(1.) THIS is a revision petition filed by the complainant against the judgment dated 13.2.2014, dismissing the State appeal against the judgment of acquittal passed by the Sub -divisional Judicial Magistrate, Pathankot, vide judgment dated 19.4.2014 in FIR No. 88 dated 23.10.2010 under Section 454, 380/34 of the IPC registered at Police Station Division No. 2, Pathankot.

(2.) BRIEF facts of the case taken from the judgment of the trial Court are as under: - -

(3.) AGAINST the judgment of acquittal, the State filed criminal appeal No. 89 dated 15.07.2011, which was dismissed by the learned Additional Sessions Judge, Pathankot.