INDER SINGH Vs. STATE

JUDGEMENT

(1.) This criminal revision under Ss. 379/401 Cr.P.C. has been preferred by the petitioner (complainant), claiming the following reliefs:

(2.) The matter pertains to an incident which had occurred in the year 2007 and the present revision petition has been pending since the year 2009.

(3.) By way of the instant revision petition, the petitionercomplainant laid a challenge to the judgment dtd. 25/8/2008 passed by the learned Additional Sessions Judge (Fast Track) No.2, Jodhpur in Sessions Case 3/2008 (State of Rajasthan Vs. Smt. Gendu Kanwar and Anr.), whereby the accused-respondents-Gendu Kanwar and Tej Singh have been acquitted under Sec. 120-B and 302 IPC (Smt. Gendu Kanwar) and 120-B IPC and 302 IPC read with Sec. 120-B IPC (Tej Singh).