SMT. SHANAZ Vs. STATE AND ORS.

JUDGEMENT

(1.) This revision petition has been filed against the order dated 25.11.2002 passed by learned Addl. Chief Judl. Magistrate (SD), Ajmer in criminal Case no. 136 of 1996 whereby he acquitted the respondents from the offence under Section 498 A I.P.C.

(2.) Briefly stated facts of the case are that the complainant-petitioner lodged a written report on 30.5.1996 at P.S. Ganj, Ajmer against the accused persons under Section 498 A I.P.C. Upon this report, police started investigation and registered regular FIR No. 93 of 1996 against all the accused respondents and filed charge-sheet against them before the trial court. The trial court thereafter framed charges under Section 498 A I.P.C., to which the petitioners denied and claimed to be tried. The prosecution in support of its case examined as many as 11 witnesses and exhibited certain documents. The accused were examined under Section 313 Cr.P.C. and their statements were recorded. After hearing both the parties, the trial court vide order dated 25.11.2002 acquitted the respondents from the charge under Section 498 A I.P.C. Hence this revision petition has been filed on behalf of complainant-petitioner.

(3.) Learned counsel for the complainant-petitioner has contended that the trial court has not properly considered the relevant documents as also statements of prosecution witnesses. Hence impugned order dated 25.11.2002 be set aside.