GOPAL SINGH Vs. PRABHATI & ANR.

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 5.6.2002 passed by Addl. Sessions Judge No. 1 Sikar in Sessions Case No. 22/2001, whereby he discharged the accused respondent for the offence under Sec. 307 I.P.C.

(2.) Brief facts of the case are that on 19.9.1998, the petitioner lodged a report with regard to an incident, that had taken place on the same day. On the basis of said report, the police registered F.I.R. for the offence under Sections 147, 452, 307 and 323 I.P.C. The investigation was commenced and after completion of investigation, the police submitted the charge-sheet in the Court/Magistrate concerned, who committed the case to the Court of Sessions. The Sessions Judge, transferred the case to the Addl. Sessions Judge No. 1, Sikar camp Sri Madhopur for trial. After committal of the case, the Trial Court heard the arguments for framing the charge and vide order dated 5.6.2002 discharged fie accused respondent for the alleged charges. Hence, this revision petition has been filed by the complainant-petitioner.

(3.) I have learned Counsel for the parties and carefully perused the relevant material on record including the order dated 5.6.2002 passed by the Court below.