HARPRASAD JATAV Vs. ASHARAM

JUDGEMENT

(1.) Heard on admission.

(2.) THE petitioner -complainant has filed this criminal revision under section 397 read with section 401 Code of Criminal Procedure against the judgment dated 25.6.2009 passed by the Special Judge & Additional Sessions Judge, Datia in Cr. Appeal 54 of 2008 acquitting the respondent No. 1 Asharam from the offence punishable under Section 420 of IPC.

(3.) LEARNED trial court framed charge under Section 420 of IPC against the accused persons. During trial, accused Nathuram died, therefore his name was deleted. The learned trial court after recording evidence of the witnesses, perusing the documents brought on record and having heard learned counsel for the parties, convicted the accused/respondent No. 1 under Section 420 of IPC and sentenced him to undergo two years RI with fine of Rs. 500/ - with default stipulation.