NIRMALA DEVI Vs. RAGHUBIR SINGH AND ORS.

JUDGEMENT

(1.) ON 21st December 2001, the Appellant had filed a complaint under Section 354, 451 and 506 of Indian Penal Code against the Respondents before learned trial Magistrate. Vide its judgment dated 15th December 2003, the Respondents were acquitted on the ground that the statement of the prosecutrix did not inspire confidence, the prosecution evidence has been quite contradictory and further that the parties were locked in litigation prior to the alleged incident.

(2.) HEARD and gone through the record.

(3.) THE perusal of the complaint itself shows both the incidents i.e. pertaining to 5th October, 2001 and 19th December, 2001, the facts alleged are almost identical.