Mehtab S.Gill, J. - (1.) Criminal Misc. No.40286 of 2005 is allowed. Delay of three days in filing the appeal is condoned.
(2.) Learned counsel for the applicant-appellant has argued that the applicant-appellant was assaulted by the respondents-accused and an offence under Sections 354, 323 and 506 IPC was made out against them. Learned trial Court convicted the respondents-accused under Sections 354, 323 and 506 IPC. Against this order, respondents-accused came in appeal before learned Additional Sessions Judge, Panipat. Learned Additional Sessions Judge, Panipat acquitted the respondents-accused. Learned Appellate Court wrongly disbelieved the version saying that husband of the applicant-appellant has not been examined. Dr. Harmohan Lal appeared in the witness box as CW1 and corroborated the ocular account.
(3.) I have heard the learned counsel for the parties and perused the judgments of the learned trial Court and of the learned Additional Sessions Judge, Panipat.;