Virender Singh,C.J. - (1.) This is an appeal under Section 372 of the Code of Criminal Procedure by one Babita Devi @ Babli complainant-victim showing her grievance against the acquittal earned by her husband-Aditya Chourasiya and his other four family members (respondent nos. 2 to 6 respectively) for the charge of Section 498(A)/307/323 IPC vide impugned judgment of learned Additional Sessions Judge-VI-Special Fast Track Court, Dhanbad dated 10th May, 2013.
(2.) Pursuant to notice, Mr. K.S. Nanda, learned counsel, appears for all the five acquitted respondents. For perusal, lower court record has also been called for.
(3.) The instant appeal is at admission stage and we have heard learned counsel for both the sides at length. Some material evidence from the trial court record has also been perused by us.;