AASHA BHASKARAO KHARAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant, who is the original complainant assailing the judgment and order of acquittal passed by Judicial Magistrate First Class, Chikhali, in Criminal Case No. 1558/2008 dtd. 18/07/2012, which is confirmed in Criminal Appeal No. 55/2012 by judgment dtd. 01/09/2017, is challenged in the present appeal.

(2.) The brief facts leading to the present revision are as follows:-

(3.) After registration of the crime, the investigating officer has visited the alleged spot of incident, recorded the statements of relevant witnesses, and, after completion of the investigation, submitted the charge-sheet against the accused. The trial Court subsequently framed the charges against the accused vide Exhibit No.48.