LUXMI DEVI Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This criminal miscellaneous application has been filed under Section 378(4) of the Code of Criminal Procedure ('Cr.P.C.' for short) seeking leave to file an appeal against the judgment dated 10.7.2015 passed by Additional Sessions Judge, Narnaul, vide which respondents No.2 to 4- accused were acquitted of the charges framed against them.

(2.) The above respondents No.2 to 4-accused, namely, Khajan, Shyam Lal and Dharmender were summoned by the learned Judicial Magistrate Ist Class, Mohindergarh under Section 302 read with Section 34 IPC in the complaint filed by Luxmi Devi.

(3.) The brief facts of the prosecution case as noted down by learned Additional Sessions Judge, Narnaul in the judgment dated 10.7.2015 are as under:-