P.K.LOHRA,J. - (1.) Petitioner-complainant feeling aggrieved by judgment dated 26th of June 2015, passed by Addl. District and Sessions Judge No.2, Chittorgarh, Camp Begun (for short, 'learned appellate Court'), whereby learned appellate Court confirmed the verdict of acquittal dated 29th of September 2014, passed by Addl. Chief Judicial Magistrate Begun, District Chittorgarh (for short, 'learned trial Court') has preferred this revision petition under Section 397/401 Cr.P.C. Initially, the learned trial Court vide its judgment dated 29th of September 2014 acquitted the accused-respondents for offence punishable under Sections 498A and 323 I.P.C. and subsequently the learned appellate Court, while concurring with the findings and conclusions of the learned trial Court, affirmed the same.
(2.) Succinctly stated, facts of the case are that petitioner-complainant filed a complaint before learned trial Court against respondents, inter alia, on the ground that her marriage was solemnized 12 years back with second respondent and matrimonial relations between them remained streamline for sometime but thereafter serious acrimony developed. It is also averred by the complainant that she was subjected to cruelty and harassment by the respondents with unlawful demand for property and valuable security. A specific allegation is also made against the respondents that she was tortured and given beatings. The learned trial Court sent the complaint to concerned police station for investigation by resorting to sub-section (3) of Section 156 Cr.P.C. and thereupon FIR 50/2008 came to be registered. Investigation in the matter progressed and after completion of investigation, all the accused-respondents were prosecuted for offence under Sections 498A and 323 I.P.C. by filing charge-sheet. The learned trial Court framed charges against the accused-respondents for the aforesaid offences, which were denied by them, and therefore, they were put on trial.
(3.) In order to prove charges against the accused-respondents, prosecution examined seven witnesses including the complainant. Besides that, nine documents were produced. Subsequently, statements of accused-respondents were recorded under Section 313 Cr.P.C. and, on their behalf, one defence witness was examined. Learned trial Court then proceeded to hear final arguments and by its verdict dated 29th of September 2014 acquitted the accused-respondents by extending them benefit of doubt.;