STATE OF RAJASTHAN Vs. IMRAN ALIAS ONKAR

JUDGEMENT

(1.) By judgment dated 26.07.2008 passed by Additional Sessions Judge(Fast Track) No. 2, Karauli in sessions case no. 50/2008, the accused Imran @ Onkar has been acquitted of the offences under Sections 450 and 376 IPC. Aggrieved, the State has filed Criminal Appeal No. 1245/2008 and the Complainant Zaul Haq has filed Revision Petition No. 980/2008.

(2.) The above appeal and the above revision petition are being disposed of by this judgment.

(3.) Heard learned Public Prosecutor, learned counsel for the complainant Zaul Haq and learned counsel for the accused-respondent.