SAVITA ALIAS BUDUL Vs. RAMMU CHAUDHARY

JUDGEMENT

(1.) Heard. The complainant (victim) has filed this revision against the judgment of acquittal dated 19-1-2012 passed in Sessions Trial No. 49/2010, whereby, the respondents were acquitted of the charges framed under Sections 376 and 506, IPC.

(2.) In view of the provisions of Section 378(4) of the Code of Criminal Procedure and also in light of the judgment of the Supreme Court in Subhash Chand Vs. State (Delhi Administration), 2013 2 SCC 17, this Criminal Revision would not be maintainable and the applicant/complainant shall have to file a leave petition under Section 378(4) of the Code of Criminal Procedure.

(3.) Mr. Sinha has argued that earlier an Acquittal Appeal was filed, in which, the Division Bench observed that the applicant can file a criminal revision against the impugned judgment of acquittal.