GEERA PAWAR Vs. PAWAN SINGH SIKARWAR

JUDGEMENT

(1.) WITH the consent of the learned counsel for the parties, the matter is finally heard on the question of admission.

(2.) THE complainant/appellant has preferred this appeal under Section 378 of the Code of Criminal Procedure, in short 'the Code' against impugned judgment dated 6/12/2013 in Criminal Case No. 1597/09 passed by the Judicial Magistrate First Class, Shivpuri acquitting the respondents/accused of the charges for commission of offences under Sections 452, 294 323 (on two counts) as well as section 506 Part -II of I.P.C.

(3.) BEFORE the trial court, the accused -persons pleaded not guilty to the charges and therefore they were put to trial.