Punjab-Haryana High Court
Shimla Saroi vs Sukhdev Singh & Ors on 16 August, 2011
Author: A.N.Jindal
Bench: A.N.Jindal
Crl.Rev No1154 of 2009 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl.Rev No1154 of 2009 (O&M)
Date of Decision: 16.08.2011
Shimla Saroi ...Petitioner
Vs.
Sukhdev Singh & Ors. ...Respondents
BEFORE: HON'BLE MR.JUSTICE A.N.JINDAL
Present: Mr.RVS Chugh, Advocate,
for the petitioner.
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A.N.Jindal, J.
This revision petition has arisen out of judgment of acquittal dated 22.01.2008 passed by the learned Judicial Magistrate First Class, Talwandi Sabo, acquitting the accused/respondents from the charge under sections 498-A, 506, 342, 323, 148 and 149 of the Indian Penal Code.
Though the State has not challenged the acquittal but the complainant has come up in revision.
Dr.K.S.Brar, who examined the injured has opined that injuries on the person of Shimla Saroi could be self-suffered. Though she had suffered injuries at about 9 PM in 18.06.2002 but she got herself medico legally examined at 4.40 AM on 19.6.2002. The delay stands unexplained. There is delay in lodging the FIR also. The testimonies of witnesses are contradictory.
Crl.Rev No1154 of 2009 2
The impugned judgment is well reasoned and well founded. No grounds to interfere.
Dismissed.
(A.N.Jindal) 16.08.2011 Judge rp