FARIDHA Vs. MOHAMED RAFI

JUDGEMENT

(1.) THIS revision is by the complainant against the order dated 16-10-2009 passed by the II Additional District and Sessions Judge, Tumkur in S.C. No. 116/2008 wherein the accused was acquitted for the offence punishable under Section 307 of Indian Penal Code. Against the said order of acquittal, it appears the State has not preferred any appeal and hence, the complainant has chosen to come up before this Court by filing this revision.

(2.) HEARD the learned Counsel for the respective parties.

(3.) IN the circumstances, the revision is disposed of with liberty to the complainant-petitioner to prefer an appeal as provided under Section 29 of the amendment to Cr.P.C. (Amendment Act of 2008). Send back the records forthwith. Order accordingly.