RUBI BANO Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant criminal revision petition under Sec. 397/401 Cr.P.C. has been filed by the petitioner against the judgment dtd. 26/8/2011, passed by learned Additional Chief Judicial Magistrate, Rajgarh in Cr. Regular Case No. 294/2009 whereby the learned Trial Court acquitted the accused-respondent Nos. 2 to 4 from the offences under Ss. 498-A and 406 I.P.C.

(2.) Brief facts of the case are that the petitioner-complainant filed a complaint before the learned Additional Chief Judicial Magistrate, Rajgarh against the accused-respondents No. 2 to 4 for offence under Ss. 498-A, 406 I.P.C., which was sent under Sec. 156(3) Cr.P.C. to Police Station Rajgarh for investigation. Upon receiving the complaint, the Police registered an F.I.R. against the accused-respondent Nos. 2 to 4 and started investigation.

(3.) On completion of investigation, the police filed challan against the accused-respondents No. 2 to 4. Thereafter, the Trial Court framed the charge against the accused-respondent Nos. 2 to 4, who denied the charge and claimed trial.