SEEMA SHUKLA Vs. GURUDUTT SHUKLA

JUDGEMENT

(1.) The present revision petition (Cr.R No. 18/2015) has been preferred by the complainant challenging the judgment of acquittal dated 05.12.2014 passed by the learned appellate Court in Criminal Appeal No. 416/2012 and also the part of judgment of acquittal passed by the trial Court whereby, respondents have been acquitted from the charges under Section 294 and 506-II of IPC.

(2.) The present revision petition (Cr.R. 58/2015) Passed by the trial Court confirming the judgment of acquittal passed by the judgment of trial Court dated 27.11.2012 whereby, respondent- Richa has been acquitted from the charges under Section 498-A , 294 and 506-B of IPC.

(3.) The relationship between the parties for sake of convenience is that complainant-Seema is wife of Guru Dutt Sharma, Naval Kishore being father-in-law, Rani Devi being mother-in-law and Guru Dutt being husband of the complainant and Preety @ Gudiya and Richa are sister-in-law (Nanad).