J B GUPTA & ORS. Vs. STATE

JUDGEMENT

(1.) The present revision petition has been filed by the petitioners impugning the order dated 28.01.2012 passed by learned ASJ allowed the appeal preferred by the respondent No.2 herein against the order of acquittal passed by learned MM in case FIR No. 449/1997 under Section 325/34 IPC PS Saraswati Vihar.

(2.) The issue arising for consideration in this revision petition is whether against the order of acquittal, the victim can file an appeal before the Court of Sessions.

(3.) The petitioners before this Court were facing trial in case FIR No. 449/1997 under Section 325/34 IPC registered at PS Saraswati Vihar. The said FIR was registered on the complaint made by Jai Prakash Gupta and Nirmala Devi, Jai Bhagwan, Aman Gupta and Shivank Gupta were facing trial as accused.