DEVKI DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant criminal revision petition under Sec. 397/401 Cr.P.C. has been filed by the petitioner/complainant against the judgment dtd. 29/1/2008, passed by learned Special Judge, Churu, in Special Sessions Case No. 9/2005 whereby the learned Court acquitted the respondents No. 2 to 7 from offence under Ss. 147, 447 and 427 I.P.C. and Sec. 3(i)(v)(x) of SC/ST Act.

(2.) Brief facts of the case are that petitioner/complainant gave a report while stating that on 4/3/2004 all the respondents arrived at his premises armed with deadly weapons, with the apparent intention of trespassing onto his land. It is further alleged that the respondents also committed theft within the petitioner's premises. On the basis of said report filed by the petitioner/complainant, an F.I.R. No. 56/2004 was registered at Police Station Rajgarh, District Churu.

(3.) On completion of investigation, the police filed challan against the accused-respondents No. 2 to 7. Thereafter, the Trial Court framed the charges against the accused-respondent Nos. 2 to 7. They denied the charges and claimed trial.