BIMLA Vs. BANSI LAL AND OTHERS

JUDGEMENT

(1.) This is an application under Section 378(4) Cr.P.C for grant of Special Leave to appeal against the judgment of acquittal dated 24.03.2014, passed by Judicial Magistrate First Class, Panipat vide which the respondents were acquitted in complaint case titled as "Bimla vs. Bansi Lal and others" filed under Sections 406, 498-A and 420 read with Section 34 of IPC.

(2.) The brief facts of the case as mentioned in paragraph No.2 of the judgment passed by the trial Court are as under:-

(3.) Vide order dated 20.08.2004, the accused were summoned to face trial under Sections 406 and 498-A of IPC.