SHARDA DEVI Vs. PRAVEEN ALIAS ANU AND OTHERS

JUDGEMENT

(1.) The petitioner is the complainant, whose complaint, under sections 504 and 506 of the Indian Penal Code came to be dismissed by the learned Trial Magistrate and the said judgment was affirmed by the learned Additional Sessions Judge (II), Mandi and aggrieved thereby, has filed the instant revision petition.

(2.) Brief facts leading to the filing of this petition are that the complainant filed a criminal complaint before the trial court on 27.2.2012 wherein it was alleged that her house had earlier burnt down and now she was residing in a rented accommodation. It was alleged that whenever the complainant used to go to reside in her old house, the respondents and their family members under a state of intoxication during night hours would throw stones on her house and use filthy language. She was also threatened that she should leave the house or else they would burn her in the house.

(3.) After the complainant had adduced preliminary evidence, trial court took cognizance and summoned the accused. Notices of accusation were put to them, to which they pleaded not guilty and claimed trial.