ANOOP PATHAK Vs. ARCHNA MAHTE

JUDGEMENT

(1.) The petitioner has preferred this criminal revision under Sec. 397 read with Sec. 401 of CrPC challenging the judgment dtd. 6/9/2022 passed by First Additional Sessions Judge, Datia in Criminal Appeal No.53 of 2022 confirming the judgment dtd. 24/3/2022 passed by Court of JMFC, Datiain RCT No.986 of 2008 whereby the respondent has been acquitted of charge under Sec. 420 of IPc.