VEENA DEVI Vs. RAJIV

JUDGEMENT

(1.) The present appeal has been preferred by the victim under Section 372 of the Code of Criminal procedure, against the judgment of acquittal passed by the learned Additional Sessions Judge in criminal appeal No. 42 of 2008 decided on 7.11.2009 1 Whether the reporters of Local Papers may be allowed to see the judgment' whereby the conviction and sentence passed by the learned trial Court in a complaint case for offences punishable under Sections 354 and 323 Indian Penal Code convicting the respondents was reversed, consequently, the accused-respondents were acquitted.

(2.) Mrs. Ranjana Parmar, learned counsel for the appellant vehemently argued that the learned Additional Sessions Judge has wrongly evaluated the evidence on record and set aside the well reasoned judgment of the learned trial Court which has caused a material prejudice.

(3.) Contrary Shri B.S. Thakur, Advocate supported the impugned judgment of acquittal and ventilated that there is no error therein.