NATH MAL SON OF PANNA LALJI BY CASTE OSWAL RESIDENT OF JHANJHANWAS Vs. MUKNA RAM SON OF GOMA, MOTI SON OF GONIA, OGAD SON OF DAYA, LIKINA SON OF MUKNA AND STATE OF RAJASTHAN. ALL R/O JHANJHANWAS.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the Public Prosecutor for the Slate and perused the judgment of the learned Magistrate.

(2.) On hearing and perusal of the judgment, in my opinion, the order of acquittal does not call for any interference and leave is refused.

(3.) However, the other part of the order, in my opinion, needs to be revised It is significant to note that the petitioner was the complainant, but his statement could not be recorded. Considering the facts and circumstances, in my opinion, it would not be proper to proceed to take action against the petitioner.