RESHMBAI Vs. M P GOVT

JUDGEMENT

(1.) Heard. The applicant has preferred this revision under Section 397, Cr. P.C. feeling aggrieved by the impugned judgment of acquittal dated 26-8-2006 passed by C.J.M. Rajgarh in Criminal Case No. 398/04 whereby acquitted the respondent Nos. 2, 3 and 4 from the charge under Sections 294, 323 and 509, IPC.

(2.) Fact of the case are that this case has been fixed for prosecution evidence on 5-4-2005, thereafter on 14-6-2005, then on 25-8-2005, then on 19-10-2005, thereafter on 17-1-2006. On these dates, the witnesses remain absent, therefore, again the case has been fixed for evidence on 22-4-2006. On this date, the witnesses remain absent after their service. Then Court has ordered for issuance of the bailable warrant of Rs. 500/- and fixed the case on 26-4-2006. On this date also, the complainant and her witnesses remain absent, therefore, learned trial Court has closed the prosecution evidence arid on the same date, pronounced the judgment of acquittal, hence this revision on behalf of the complainant.

(3.) Having heard the learned counsel for the applicant and perused the record.