MANOJ KUMAR GARG,J. - (1.) The appellant-complainant has filed the present Criminal Appeal against the judgment dated 04.07.2013 passed by learned Chief Judicial Magistrate, Churu in criminal original case No. 474/2007 whereby the accused respondent No. 2 has been acquitted from the offence under Sections 341 and 352 IPC.
(2.) Brief facts of the case are that on 08.01.2007, the appellant complainant Smt. Parmeshwari filed a case for offence under Sections 341, 354 IPC in the court of Chief Judicial Magistrate, Churu against the accused-respondent No. 2 in which it has been stated that she is resident of Ward No. 23, Churu. On 07.01.2007 due to illness, she went to Dr. Dinesh Sharma and when she was coming back after taking medicines, the accused-respondent No. 2 came on his motorcycle and wrongfully restrained her way and started teasing and molested her. At that time, Ibrahim and Ganesh came there and saved the complainant from the respondent No. 2. Thereafter the respondent No. 2 ran away from there. The complainant further stated that the respondent No. 2 was chasing and teasing her from last so many days. On the same day i.e. 07.01.2007, the complainant filed the complaint before the Police Station Kotwali, Churu but the report was not registered by the Police because the respondent No. 2 was working in the Police Department. Thereafter, on the next day i.e. 08.01.2007 the complainant submitted the complaint in the court of Chief Judicial Magistrate, Churu. On the said complaint, the trial court took cognizance against the respondent No. 2 for offences under Sections 200, 202, 341, 352 IPC and summoned the respondent No. 2.
(3.) The trial Court framed charge against the respondent No. 2 for offence under Section 341, 352 IPC. The respondent No. 2 denied the charge and claimed to be tried.;