HAMSAVENI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The following is the graphical narration of the prosecution case:

(2.) After the prosecution evidence were over, the accused were questioned under Section 313 Cr.P.C.as to the incriminating materials available against them in prosecution evidence. All of them denied complicity to the offences. Complainant side 14 witnesses were examined and 14 exhibits were marked. Neither any witnesses were examined nor any exhibits were marked on the side of the accused.

(3.) After analysing the evidence on record, the learned trial Judge has found all the accused not guilty and acquitted them from the charges. Aggrieved at the order of acquittal the defacto complainant is before this Court by way of this appeal.