REKHA DEVI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Learned counsel for the petitioner is not present. Hence, on request of this Court, Mr. Ranjeet Kumar Pandey, learned Advocate has agreed to assist the Court as Amicus Curiae on behalf of the petitioner.

(2.) The present criminal revision petition has been preferred by the victim/petitioner/Rekha Devi (Informant) against the impugned judgment dtd. 2/11/2018 passed by learned Sessions Judge, Kishanganj in Criminal Appeal No. 16 of 2018, whereby Criminal Appeal filed by the O.P. Nos. 2 and 3 has been allowed, setting aside the judgment of conviction and the order of sentence dtd. 25/6/2018 passed by Shri Punit Kumar Tiwary, learned Judicial Magistrate-Ist Class, Kishanganj in G.R. Case No. 1270 of 2012 corresponding to Kishanganj Mahila P.S. Case No. 49 of 2012, whereby learned Trial Court convicted the O.P. Nos. 2 and 3 under Ss. 341, 323, 504 read with Sec. 34 of the Indian Penal Code.

(3.) The factual background of the case is that on the basis of the written report of the victim/informant/Rekha Devi, who is petitioner herein, Kishanganj Mahila P.S. Case No. 49 of 2012 was registered on 28/10/2012 against three accused persons including the O.P. Nos. 2 and 3 and one Pramod Sharma. As per allegation, the victim was subjected to assault by the accused persons.