ROHITASH Vs. STATE OF RAJASTHAN & ANR.

JUDGEMENT

(1.) By filing instant criminal revision petition under Section 397 read with Section 401 Cr.P.C. the complainant petitioner has challenged the judgment of acquittal dated 9.3.2000 passed by learned Additional Sessions Judge, Kishangarhbas, district Alwar (for short the appellate Court) in Appeal No. 189/1996 whereby he allowed the accused non-petitioner and acquitted him from the offence under Sections 467, 671 and 420 I.P.C. and reversed the judgment of conviction dated 26.7.1996 passed by learned Civil Judge (Jr.Div.) and Judicial Magistrate, Tijara in criminal case No. 23/215/89.

(2.) In brief facts of the case are that the complainant petitioner Rohitash submitted a complaint with detailed facts in the Court of learned Civil Judge (Jr.Div.) and Judicial Magistrate, Tijara, which was sent under Section 156(3) Cr.P.C. to the P.S. Tijara for investigation, where the police registered F.I.R. No. 108/1988 against the accused non petitioner for the offence under Sections 419, 420, 406,471 I.P.C.

(3.) The police after investigation submitted charge sheet against the accused respondent.