STATE OF RAJASTHAN Vs. CHUNIYA

JUDGEMENT

(1.) This criminal appeal is directed against the judgment of acquittal dated 31.8.1989 passed by learned Chief Judicial Magistrate, Jalore (hereinafter referred to as the trial court), whereby the trial court acquitted the respondent for the offences under sections 457 and 380 I.RC. Being aggrieved by the judgment of acquittal, State of Rajasthan has filed this appeal.

(2.) I have heard learned Public Prosecutor, perused the judgment impugned and record of the trial court.

(3.) On first information report, Ex.P/2 lodged by PW. 2 Rughnath Ram at Police Station, Jalore, Police investigated the matter and filed challari before the trial court against the respondent for the offences under sections 457 and 380 I.P.C. The trial court framed the charges and read over the same to the accused-respondents. He denied the same and pleaded for trial.