NIRMAL SHARMA Vs. SHAM LAL

JUDGEMENT

(1.) THIS Criminal Acquittal Appeal is directed against the judgment /order dated 17.7.2000 passed by the learned Sessions Judge Jammu in File No.252/Sessions titled as Smt Nirmala Sharma vs. Sham Lal & Ors. (Complaint under sections 494/109 RPC) whereby and where under complaint came to be dismissed and accused came to be acquitted, which shall be hereinafter referred as impugned judgment.

(2.) BRIEFLY put the case of the prosecution -complainant -appellant is as follows: -

(3.) COMPLAINT came to be filed before Chief Judicial Magistrate, Jammu who after taking cognizance issued process and committed the complaint to the trial court i.e. Sessions Court, Jammu. The learned Sessions Judge after hearing the arguments framed charge against accused Respondents No. 1 to 6 and discharged the accused -respondents No. 7 to 12 vide order dated 27.7.1996.