SONAJI GANESHJI MALI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant has by way of this Revision Application under Section 397 read with Section 401 of the Criminal Procedure Code challenged the order dated 28.3.2005 passed by the learned Additional Sessions Judge, Fast Track Court No.4, Deesa below Ex.35 Application in Sessions Case No.178 of 2001 whereby the learned Judge has acquitted the respondent Nos.2 to 5 - original accused from the charges under Sections 363, 366 and 114 of the Indian Penal Code.

(2.) The brief facts leading to the case of the applicant are that on 19.4.2001 at about 7:00 p.m. While the applicant's daughter Jyotsnaben was going towards the field of her father and was about to reach the filed the respondent Nos.2 to 5 came there in Jeep bearing Registration No.GJ-6-L-5157 and forcibly took the applicant's daughter Jyotsnaben. Thereafter, having failed to trace out Jyotsnaben the applicant filed FIR being C.R.No.I-45 of 2001 with Tharad Police Station against the respondent Nos.2 to 5 for the offences punishable under Sections 363, 366 and 114 of the IPC on 21.4.2001.

(3.) Thereafter, investigation was carried out and statements of several witnesses were recorded. During the course of investigation, accused persons were arrested and, ultimately, charge-sheet came to be filed against them in the Court of learned Judge.