P R VENKATERAIAH Vs. MADAKUPPA MUNIYAPPA

JUDGEMENT

(1.) This Revision Petition is filed against the order of the Special First Class Magistrate, Kolar Gold Fields in C.C. No.2872 of 1968 on his file, acquitting the three accused persons in that case.

(2.) P. R. Venkataslua (PW.1) gave a complaint in the Bethamangala Police Station against the three accused. The Head Constable (PW.7) registered a case in Crime No. 120/68 under S.379 IPC. The chargesheet was filed in the Court below by the Sub-Inspector of that Station. The learned Magistrate framed a charge against the three accused for an offence under S.379 IPC. They pleaded not guilty. For the prosecution seven witnesses were examined. The accused were next questioned under S.342 Crl.P.C. They examined one defence witness.

(3.) The State has not come up in appeal. This Revision Petition is filed by the complainant PW.1. Respondents 1, 2 and 3 are respectively accused Nos. 1, 2 and 3. The 4th respondent is the Stale. The learned Public Prosecutor represented that his role in this petition was only to assist the Court.