DHANUBEN AMRUTLAL PURANIK Vs. KIRANBHAI BHAGABHAI PATEL

JUDGEMENT

(1.) THIS revision has been taken out by the original complainant being aggrieved and dissatisfied with the judgment and order of acquittal dated 27-10-2005 passed by the learned Presiding Officer and 4th Fast Track Court, Surat, in Sessions Case No. 42 of 2002 whereby accused were acquitted from the offences punishable under Secs. 143, 147, 395, 452, 427, 436 and 149 of IP Code.

(2.) IT is to be noted that the State has not preferred any appeal against the said judgment and order of acquittal.

(3.) IT is the case of the prosecution that a complaint was lodged by the complainant Dhanuben Amrutlal Puranik inter alia alleging that on 10-5-2001 between 9. 30 and 10. 00 p. m. in Village Asta, Taluka Kamrej, District Surat, when she and her family members were watching TV in their house, a mob of about 100-150 persons of Village trespassed in their house, broke the articles lying in the house and committed robbery of cash and ornaments. They also destroyed the furniture and beat the family members by dragging out of their house. They then poured kerosene on the house and set it on fire. When the complainant was being dragged, the accused snatched away her golden ornaments worth Rs. 10,000/ -.