VIJAY LAXMI Vs. STATE

JUDGEMENT

(1.) In the wake of instant surge in COVID - 19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in the Court, for the safety of all concerned.

(2.) Mr. Amit Gaur, Advocate is appointed as Amicus Curiae to argue the matter on behalf of the complainant-petitioner under the free legal aid scheme of RSLSA. His remuneration shall be paid by the Rajasthan State Legal Services Authority as per the rules.

(3.) This criminal revision petition under Sec. 397 read with Sec. 401 Cr.P.C. has been preferred by the petitioner/complainant against the judgment dtd. 12/2/2002 passed by the learned Sessions Judge, Merta in Criminal Appeal No. 57/2001, whereby while allowing the appeal filed by the accused-respondents and quashing and setting aside the judgment of conviction and order of sentence dtd. 1/9/1997 passed by learned Civil Judge (S.D.) cum Additional Chief Judicial Magistrate, Deedwana in Criminal Regular Case No. 45/97 (State v. Surya Kant and Ors.), the accused-respondents were acquitted of the charge levelled against them.