Jharkhand High Court: The Bench of Deepak Roshan, J. dismissed a revision application seeking to set aside the lower courts’ order acquitting the respondents in a case filed under Sections 448, 323, 427, 506 of Penal Code, 1860.

A complaint was filed by the applicant herein, against the respondents alleging that the latter had assaulted and abused her and her husband. The learned Chief Judicial Magistrate acquitted the accused persons, holding that the allegations made in the complaint petition were not proved. This was affirmed by the learned Sessions Judge who found that “there is huge discrepancy in the statement of witnesses with the averments made in the complaint petition regarding the manner of occurrence.” Aggrieved by judgments of the lower courts, the applicant filed the instant revision application before this Court and contended that the impugned judgments passed by the lower courts were not at all sustainable as they suffered from illegality and infirmity.

The Court in its order after giving due cognizance to all the facts and documents held that the applicant had failed to make out a case so as to warrant any interference from the Court. It observed that “It is only in glaring cases of injustice resulting from some violation of fundamental principles of law by the trial court, that the High Court is empowered to set aside the order.” It was further opined that “the petitioner has failed to establish any glaring injustice resulting from violation of fundamental principles of law. There is no illegality in the impugned order to approach this Court for appreciation of evidence and the finding which is not at all perverse.” The Court, thus, dismissed the application.[Geeta Devi v. State of Jharkhand, 2019 SCC OnLine Jhar 455, decided on 03-05-2019]

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