VIRENDRA RAI 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. 8/4/2021, passed by learned Sessions Judge, Jodhpur District in Cr. Appeal No. 79/2017, by which the Appellate Court dismissed the appeal of the petitioner and upheld the judgment dtd. 8/11/2017, passed by the learned Chief Judicial Magistrate, Jodhpur District in Cr. Regular Case No. 65/2011 whereby the learned Trial Court acquitted the accused-respondent Nos. 2 and 3 from the offences under Ss. 420, 467, 468, 471, 120-B IPC.

(2.) Brief facts of the case are that the petitioner-complainant filed a complaint before the concerned Court against the accused-respondent Nos. 2 and 3 for offence under Ss. 420, 467, 468, 471, 120B IPC, which was sent under Sec. 156(3) Cr.P.C. to Police Station Udaimandir for investigation. Upon receiving the complaint, the Police registered an FIR against the accused- respondent Nos. 2 and 3 and started investigation.

(3.) On completion of investigation, the police filed challan against the accused- respondent Nos. 2 and 3. Thereafter, the Trial Court framed the charges. The accused-respondent Nos. 2 and 3 denied the charges and claimed trial.