STATE OF RAJASTHAN Vs. SMT. MEHRUNISHA

JUDGEMENT

(1.) The appellant State of Rajasthan has preferred this criminal leave to appeal against the judgment of acquittal dated 21.9.2000 passed by learned Additional Chief Judicial Magistrate, Special Court (Communal Riots), Jaipur City, Jaipur (for short 'the trial Court') in criminal case No. 332/2000 by which he acquitted the accused respondent from the offence under Sections 336 and 323 I.P.C. Brief facts of the case are that the complainant Mohd. Irfan lodged an F.I.R. No. 703/1997 at P.S. Kotwali, Jaipur for the offence under Sections 336 and 323 I.P.C.

(2.) The police after investigation submitted against the accused respondent for the aforesaid offences.

(3.) The trial Court after hearing framed charges against the accused respondent for the aforesaid offences, who denied the charges, did not plead guilty and claimed to be tried in the matter.