LALITA Vs. STATE

JUDGEMENT

(1.) The present revision petition has been filed under Section 397 r/w Section 482 CrPC assailing the order dated 31.01.2019 passed by the Special Judge (P.C. Act) CBI-01 (Central District), Tis Hazari Courts, Delhi in Crl. Appeal No.65/2018.

(2.) The facts of the prosecution, as noted by the trial court, are that the Respondents No.2 and 3 faced trial in the FIR No.05/2009 registered under Sections 324 r/w 34 IPC at P.S. Nabi Karim. After the trial, vide judgment dated 04.10.2018, the Respondents No.2 and 3 were acquitted of all the charges by the Metropolitan Magistrate.

(3.) The order of acquittal was challenged by the revisionist/ complainant by way of a Criminal Appeal No. 65/2018 filed under Proviso to Section 372 CrPC before the Court of Sessions.