SHANTI DEVI Vs. STATE OF RAJASTHAN & ORS.

JUDGEMENT

(1.) Heard

(2.) The learned trial court, after detailed discussion of evidence, acquitted the respondent-accused Ramesh Kumar for the offences punishable under Sections 498A and 494 I.P.C. and the respondents-accused Smt. Tulsi Devi and Ganesh Lal were acquitted from the offences under Sections 498A and 494/109 IPC. Thereafter, against the judgment of acquittal dated 23.06.2009, the State of Rajasthan preferred an appeal which was registered as Criminal Appeal No.30/2010 before the learned Additional Sessions Judge, Sumerpur (Pali) and the complainant Shanti Devi also preferred appeal which was registered as Criminal Appeal No.4/2011. Both these appeals were dismissed vide judgment dated 29.01.2013 by the learned Additional Sessions Judge, Sumerpur (Pali) and the judgment of acquittal passed by the learned Judicial Magistrate, Sumerpur passed in Regular Criminal Case No. 1/1996, was affirmed. Now, in the third round of litigation, complainant Smt. Shanti Devi has preferred this revision petition assailing both the impugned judgments.

(3.) The learned appellate court, after hearing both the parties, observed as under:- ...[VERNACULAR TEXT OMITTED]...