JAIBUNBI AJIJ IBRAHIM MOMIN Vs. AJIJ MAHAMAD KOTWAL

JUDGEMENT

(1.) Heard Mr. Arjunwadekar for the petitioner and Mrs. Usha Kejriwal for respondent no.7.

(2.) Through this Revision Application the original complainant has impugned the order of acquittal passed by the Judicial Magistrate, First Class, Ichalkaranji, acquitting respondents nos.1 to 6 for an offence punishable under section 420 and 468 read with 34 IPC.

(3.) I have perused the impugned order and in my view it does not merit interference in a revision against acquittal. The Supreme Court in the case of K. Chinnaswamy Reddy Vs. State of Andhra Pradesh, 1962 AIR(SC) 1788 has set out the exceptional circumstances and their like in this court should interfere in a revision against acquittal. Judged from the point of ratio laid down in the said case the impugned order is perfectly tenable. Accordingly this revision is dismissed in limine.