KIRAN THAKUR Vs. KRISHAN LAL

JUDGEMENT

(1.) The complainant/appellant herein (for short "the complainant"), is, aggrieved by the verdict of dismissal, recorded, upon, Criminal Case No.000135/2014/97-III/2014, hence, by the learned Judicial Magistrate, Ist Class, Manali, District Kullu, H.P.

(2.) The learned Judicial Magistrate, had recorded, a verdict of dismissal, upon, the afore Criminal Case, upon, its assigning reasons, qua, (a) the dishonored negotiable instrument, being issued, vis-a-vis, the deceased husband, of complainant, and, (b) only her deceased husband being legally empowered, to, maintain the complaint. In addition thereto the further reasons, as, assigned by the learned Judicial Magistrate concerned, for, recording an order of dismissal, is, grooved (a), in, want of consent being meted rather by, the, other LRs, of, deceased Shobha Ram, vis-a-vis her, (b) and, in want of theirs constituting one Kiran Thakur, the complainant, as, their attorney, for, the relevant purpose.

(3.) Be that as it may, during, the pendency of the instant appeal, before this Court, the complainant filed an application, cast under the provisions of Section 391, of, the Code of Criminal Procedure, wherethrough she strives, for, leave being granted to her, for, placing on record, the testamentary disposition executed by her deceased husband Shobha Ram, wherethrough, she stands constituted, as, his sole legatee.