SUNITHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS criminal revision petition under Section 397 Cr.P.C. is filed to set -aside the judgment dated 23.7.2007 in S.C.No.319/2003 on the file of Fast Track Court, Ramangaram, whereby the respondent No.2 accused has been acquitted for the offences punishable under sections 376, 417 and 420 of IPC.

(2.) THE brief facts which gave rise to this revision petition are stated as under: -

(3.) UPON securing the records, I have heard the arguments addressed by the counsel for the revision petitioner and respondent Nos.1 and 2. Before going to facts of the case, it is worthwhile to know the jurisdiction of this Court while examining an order of acquittal. It has been held in the case of VENKATESAN Vs. RANI AND ANOTHER, 2013 AIR(SC) 3320 as under: -