GIRWAR Vs. STATE OF RAJASTHAN AND ORS

JUDGEMENT

(1.) This Cr. Revision Petition has been filed by the complainant-petitioner against the order dated 9th July, 2009 passed by Addl. Sessions Judge No.2, Deeg, District Bharatpur in Sessions Case No. 62/2008, whereby he acquitted the accused respondents from the charge under Sections 323/34, 341, 325/34, 307/34 IPC.

(2.) Brief facts of the case are that a complaint was filed by the complainant against the accused respondent(s). After investigation, the police filed a challan in the competent court against the accused respondents. Thereafter trial court framed charges against the accused respondent/s for the offence under Sections 323/34, 341, 325/34, 307/34 IPC, who denied for the same and claimed for trial. The prosecution produced its witnesses and got exhibited some documents. Thereafter the statement of the accused respondent/s were recorded under Section 313 CrPC. After hearing both the sides, the learned trial court acquitted the accused respondent/s vide his impugned order dated 9th July, 2009.

(3.) Against the said order, this revision petition was preferred.