MAHENDRA SINGH 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. 22/10/2007, passed by learned Additional District and Session Judge No. 2, Jodhpur in Cr. Appeal No. 52/2007 whereby the learned Appellate Court allowed the appeal of the respondent No. 2 and acquitted her from offence under Sec. 420 IPC while reversing the judgment of conviction dtd. 1/2/2007, passed by the learned Civil Judge (Sr. Div.) and Additional Chief Judicial Magistrate, Bilara, Jodhpur in Cr. Case No. 326/1997.

(2.) Brief facts of the case are that the petitioner-complainant filed a written complaint before the concerned Court against the respondent No. 2 and other accused persons for offence under Ss. 420, 120B IPC. The said complaint was sent to the concerned Police Investigation under Sec. 156(3) Cr.P.C. Upon which, the Police registered the case and started investigation.

(3.) On completion of investigation, the police filed challan against the accused-respondent No. 2 for offences under Sec. 420 IPC. Thereafter, the Trial Court framed the charges. The respondent No. 2 denied the charges and claimed trial.