DATTAPRASAD SITARAM KOLI Vs. SAIPRASAD SITARAM KOLI

JUDGEMENT

(1.) The learned Judicial Magistrate First Class, Uran, by Order dated 26th October, 1999 acquitted the respondent No.1 as regards charge under Section 324 and 504 of I.P.C. in Regular Criminal Case No.103 of 1995. The present applicant had filed the FIR and has set criminal law in motion. That is how being aggrieved by the Order of acquittal, he has chosen to file this revision application.

(2.) Learned Advocate Mrs. Katdare admitted before this Court that no appeal against acquittal has been filed by the State of Maharashtra.

(3.) The applicant/complainant filed complaint with the concerned police station with regard to the incident which is alleged to have taken place on 24.5.1995 late at midnight and according to the complainant the respondent No.1 assaulted him with Warwanta (stone) and caused injury. The complainant went to the Uran Police Station and lodged FIR on the basis of which crime was registered vide C.R.No.94 of 2005. After investigation chargesheet was filed and the respondent No.1 faced criminal Case No.103 of 1995 wherein he was acquitted as per the impugned Order.