PUSHPRAJ BHARTI Vs. JAYENDRA

JUDGEMENT

(1.) HEARD .

(2.) THIS petition has been preferred under Section 397/401 of Cr. P.C. against the judgment of acquittal recorded by the Sessions Judge, Gwalior in S.T. No. 9/2006, whereby the respondents No. 1 to 4 have been acquitted for the charges under Section 366/34, 452 of IPC.

(3.) IT is submitted that the judgment of acquittal is illegal. The learned trial Court has not correctly appreciated the evidence. It is further submitted that the report has immediately been lodged. Thus, from the evidence the charges under Sections 366/34 and 452 of IPC have fully established. The learned trial Court committed grave error in acquitting the respondents No. 1 to 4.