BHAGO DEVI Vs. JAI SINGH

JUDGEMENT

(1.) The appellant Smt. Bhago Devi filed a complaint against the respondents under sections 354/341/34 I.P.C. in the court of Sub. Divisional Judicial Magistrate, Dehra. The learned Magistrate vide his order dated 26.5.1980 dismissed that complaint and acquitted the respondents as in his view no case was made out against the respondents.

(2.) The appellant has filed the present appeal under section 378(4) of the Code of Criminal Procedure against the above mentioned order of acquittal recorded by the Judicial Magistrate.

(3.) I have considered the complaint filed by the appellant as also the evidence adduced in support thereof and I have no hesitation in remarking at the very outset that in the circumstances of the present case the only proper order that could be passed was the one passed by the learned Magistrate and that the same calls for no interference.