SARLA DEVI Vs. RAM PAL

JUDGEMENT

(1.) IN this appeal, complainant Sarla Devi has assailed the judgment dated 17.10.2005, passed by Additional Chief Judicial Magistrate, Jawali, District Kangra, H.P., in Criminal Complaint No. 65 -II/02, titled as Smt. Sarla Devi Versus Ram Pal & others. Private complaint dated 21.01.2002, filed under Sections 451, 354, 323, 506 read with Section 34 of the Indian Penal Code, stands dismissed.

(2.) COMPLAINANT alleges that on 09.01.2002 at about 3.00 PM, accused persons forcefully entered her property and tried to dispossess her. When she objected, all the accused caught her; "tore her clothes"; and accused Ram Pal also outraged her modesty. All this was done on the asking and at the insistence of Litru Ram, accused No. 4. When complainant cried for help, Kamlesh Kumari (CW -2) and Manohar Lal (CW -3) reached the spot and rescued her. Matter was reported to the police and Panchayat, but since no action was taken, a private complaint was filed.

(3.) DISBELIEVING the testimonies of complainant's witnesses, Court below acquitted the accused of the charged offences. Hence the present appeal.