MITHILESH KUMARI SRIVASTAVA WIFE OF SHYAM SUNDER PRASAD SRIVASTAVA Vs. STATE OF BIHAR; ZAFAR ALAM SON OF SHAMEER KHAN, AMIR ALAM KHAN SON OF ZAFAR ALAM KHAN

JUDGEMENT

(1.) Heard learned Counsel for the petitioner.

(2.) The petitioner has filed this special leave to appeal against the judgment of acquittal passed on 10.02.2009 wherein the Court has held that the petitioner has not been able to prove his case beyond reasonable doubt.

(3.) A complaint petition has been filed alleging therein that the complainant was in her house and the Opposite Party No. 2 had tried to outrage her modesty and Opposite Party No. 3 also took away certain amount from the pocket of the husband of the petitioner.