CHAMPA DEVI Vs. HARI RAM

JUDGEMENT

(1.) IN terms of judgment dated 9.4.2010, passed by Judicial Magistrate 1st Class, Court No.2, Nalagarh, in Criminal Case No.24/2 of 09/2006, titled as State of H.P. versus Hari Ram and another, accused (respondents herein) stand acquitted of the charged offences.

(2.) ON the asking of the present petitioner Ms Champa Devi, FIR No.230/05 (Ex. PW-7/A), dated 14.11.2005, under Sections 323, 325, 506 read with Section 34 of the Indian Penal Code, was registered at Police Station Nalagarh, District Solan. Challan was presented in the Court for trial.

(3.) STATE did not prefer any further proceedings. However, the original complainant has filed the present Revision Petition. Significantly, the complainant did not approach the authorities or seek permission before filing the present Revision Petition.