SHRIMALI BHAGWATIBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned counsel for the respective parties at length and perused the record.

(2.) THE applicant herein original informant, who has filed a complaint under Section 506(2) read with Section 114 of I.P.C. and under Sections 6, 7 and 10 of Protection of Human Rights Act and Section 313(1) 4, 5 and 10 of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 before the Bechraji police station which is registered as 2nd CR No.112 of 1996. The Investigating Agency has, after completion of investigation, filed chargesheet against respondent Nos.2 and 3 and thereupon they were tried by Special Judge in Atrocity Case No.96 of 2005. However, the learned trial Judge has acquitted respondent Nos.2 and 3 by impugned judgment and order dated 23.6.2006 extending benefit of doubt in their favour.

(3.) IT is not disputed that such order of acquittal has not been challenged by the Prosecution Agency but present revision is filed by the original complainant alone. Revision was admitted in the year 2007 and by order dated 22.8.2012, R and P was called for from the trial Court.