N. SHAKUNTALA BAI Vs. R. RAJU AND ORS.

JUDGEMENT

(1.) This revision petition is filed by the petitioner being aggrieved by the order dated 17.03.2006 passed by the Additional Civil Judge and JMFC., Kolar (hereinafter referred to as the 'Trial Court'), in CC No.1143/2004, which was upheld by the Principal District and Sessions Judge, Kolar (hereinafter referred to as the 'First Appellate Court'), in Crl.A.No.47/2006, dated 18.04.2015.

(2.) Heard the arguments of learned counsel for the petitioner and learned counsel for respondent No.2. Respondent No.1 is served and unrepresented.

(3.) The case of the petitioner is that she filed a complaint against the accused/respondent No.1-Raju @ Rajanna for the offence under Sections 420, 406, 504, 506 of Indian Penal Code (for short 'IPC') before the Magistrate and the same was referred to the Police under Section 156(3) of the Criminal Procedure Code (for short 'Cr.P.C.') and the Police filed the charge sheet. Later, the accused appeared before the Court and faced trial. After conclusion, the Trial Court acquitted the accused. However, MO.1-gold chain, which was claimed by the petitioner/complainant has been given to the custody of the accused and PW.2-Pawn Broker. Assailing the order of disposal of the property and giving the property to the custody of the accused and PW.2, the petitioner/complainant filed an appeal before the First Appellate Court. The First Appellate Court after hearing the arguments of the parties, dismissed the appeal. Hence, the petitioner/complainant is before this Court.