HUKAM KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE contour of the facts and material, culminating in the commencement, relevant for deciding the instant revision petition and emanating from the record, is that initially, in the wake of complaint of complainant Joginder Singh son of Ramotar (since deceased) (for brevity "the complainant"), a criminal case was registered against Yudhvir, his brothers and father (private respondents-accused), vide FIR No.124 dated 7.8.2004, for the commission of offences punishable under sections 148, 323 and 452 read with section 149 IPC by the police of Police Station City Dadri, District Bhiwani.

(2.) THE trial Court, while acquitting the remaining accused, convicted & sentenced Yudhvir and Om Parkash (private respondents No.2 & 3- accused) to undergo imprisonment for a period of one year, to pay a fine of Rs. 500.00 each and in default thereof, to undergo further imprisonment for a period of one month each, on accusation of having committed an offence punishable under section 323 read with section 34 IPC, by way of judgment of conviction and order of sentence dated 11.3.2011.

(3.) PETITIONERS Hukam Kaur and Sri Ram, LRs of the complainant, still did not feel satisfied and preferred the present revision petition, to challenge the impugned judgment of acquittal, invoking the provisions of section 401 Cr.PC.