JAGDISH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By filing instant criminal revision petition, under Section 397 read with 401 Code of Criminal Procedure the complainant Petitioner has challenged the judgment dated 23.2.2001 passed by learned Addl. Sessions Judge, Rajgarh District Alwar (for short "the trial Court' passed in Sessions Case No. 02/2001, by which he acquitted the accused Respondents from the offence under Section 376/511 IPC.

(2.) Brief facts of the case are that the complainant Petitioner submitted a written report on 24.8.2000 at 3:00 PM at P.S. Reni District Alwar to this effect that today his wife went to take grass in the field. Vinod S/o Mool Chand (accused Respondent No. 2) went behind her. When his wife reached in the filed, he caught hold her from back side and pulled her in the field. Upon noise he went from there. Thereafter, she narrated whole story to him. Certain other facts were also mentioned in the written report.

(3.) On the basis of the aforesaid written report the police registered an FIR No. 122/2000 for the offence under Sections 376/511 and 341 IPC.