TUKARAM SHIVARKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Mr.Girme for the Petitioner. Mrs.Kejriwal APP for Respondent no.1 and Mrs.Agarwal for Respondent nos.2 to 6.

(2.) THIS revision has been preferred by the Original Complainant against the acquittal of respondent nos.2 to 6 for offences punishable under section 302 r/w 149 IPC. The Supreme Court in the decision reported in AIR 1962 Supreme Court 1778 (K.C.Reddy v/s. State of A.P.) has laid down that interference in a revision against acquittal at the instance of the private complainant should only be made in exceptional cases. Some of those exceptional circumstances have been set out in para 1. They are:-