PARVATIBAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEAERD Shri Naidu, the learned counsel for the applicant, Shri Badar, the learned A. P. P. for non-applicant No. 1 and Shri Gupta, the learned counsel for the non-applicants 2 and 3.

(2.) THE instant revision is directed against the judgment and order dated 2-8-95 passed by the 5th Addl. Sessions Judge, Nagpur in Criminal Appeal No. 73/93 where the present non-applicants 2 and 3 came to be acquitted and the order passed by the Judicial Magistrate First Class, Nagpur on 30-7-93 came to be set aside.

(3.) BEFORE I proceed to consider the merits of the matter, it will be appropriate to observe at this stage itself that the present revision is preferred by the complainant in a case which is instituted on a police report. The State has not filed any revision or appeal against the order of acquittal passed by the Addl. Sessions Judge and, therefore, while exercising powers under Section 397 of the Code of Criminal Procedure, this Court has very little scope in the matter in question.