CHATURBHUJ VERSI Vs. VAGHER VASTA BHIKHA

JUDGEMENT

(1.) This is a Criminal Revision Application filed under Section 401 read with Section 397 of Cr.P.C. filed by original complainant challenging an order of acquittal passed by the learned Judicial Magistrate, First Class, Dwarka by rendering his judgment, Exh. 35 dated 22.12.1988, in Criminal Case No. 628 of 1988.

(2.) The present Revision applicant lodged one complaint against the present opponents Nos. 1 and 2 in Okha Police Station and his complaint came to be registered as C.R. No. 42 of 1988 on 12-4-1988 and after investigation by police, charge sheet was filed against the present opponents Nos. 1 and 2 citing them as accused, and that charge sheet came to be registered as Summary Criminal Case No. 628 of 1988 in the Court of Judicial Magistrate, First Class, Dwarka and therefore the present petitioner is an original complainant and present opponents Nos. 1 and 2 are the accused in that case and therefore for the sake of convenience, the parties will be referred to hereinafter as the complainant and accused respectively.

(3.) The facts leading to this Criminal Revision Application in a nut shell are as follows:-