RAHIMMIYA SADRUMIYA MALEK Vs. MOHANSINH VAKHATSINH RAVALJI

JUDGEMENT

(1.) This Revision Application is preferred by the original complainant challenging the Judgement-in-order dated 29th June, 2006 passed in Sessions Case No. 29/06, raising various grounds for the same.

(2.) Brief facts giving rise to the present Revision Application are as follows :-

(3.) On due investigation, respondents were charge sheeted u/s.304 read with section 114 of the Indian Penal Code and all the three of them when pleaded not guilty the matter proceeded for Trial. On examining the witnesses and on duly considering the documents, which were presented and proved by the prosecution, the trial Court acquitted all the three accused of both the offences on 29th June, 2006 and the impugned judgment and order is challenged by way of the present Revision Application.