SHILABEN NARESHKUMAR AMIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE applicant is original complainant. The respondent Nos.2 to 5 are original accused, who were charged for the offences punishable under Sections 363, 366 & 376 r.w. Section 114 of the Indian Penal Code, in Sessions Case No. 83/2007. The learned Sessions Judge, Gandhinagar by his judgment and order dated 16.6.2008 was pleased to acquit all the accused of the charges levelled against them. Hence, the present revision application is filed by the complainant under Section 397 of the Code of Criminal Procedure.

(2.) RESPONDENT Nos.2 to 5 herein are referred as A/1 to A/4 as referred in the Sessions Case. Original A/4 is said to be the principal accused. A/1 & A/3 are his parents and accused No.2 is brother of accused No.3.

(3.) THE mother had lodged complaint. The complainant is a Professor in Commerce College. Her husband is a retired person. The complainant says that she had received a telephonic message from her husband that A/4 was at the residence of the complainant with rickshaw and on giving a signal by A/1, victim came out of house and got into the rickshaw. The complainant's husband had said to have shouted, however, A/4 has alleged to have fled away with the victim. After coming to her residence the complainant inquired about her daughter ­ victim at nearby places and later on lodged complaint.