VIDHYA DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant revision under Sec. 397 read with Sec. 401 CrPC has been preferred by the petitioner Vidhya Devi for assailing the judgment dtd. 12/9/2019 passed by the learned Addtional Sessions Judge, Raisinghnagar rejecting the victim's appeal preferred by the petitioner under Sec. 372 CrPC and affirming the judgment dtd. 15/9/2015 passed by the learned Judicial Magistrate, Raisinghnagar in Criminal Regular Case No.81/2001 acquitting the respondents from the offences punishable under Ss. 467, 471 and 120-B IPC.

(2.) I have heard and considered the submissions advanced by the learned counsel for the petitioner and the learned Public Prosecutor and have gone through the impugned judgments.

(3.) At the outset, it may be stated here that two courts of competent jurisdiction have, after thorough appreciation and re-appreciation of the evidence available on record, recorded concurrent findings of facts for acquitting the respondents from the above offences and for upholding their acquittal. The substratum of the allegations as set out by the petitioner in her FIR was that the respondents accused fabricated the documents and got executed the sale deed of the land, of which the petitioner had exclusive right and title.