PRAHLAD SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The learned Public Prosecutor has submitted a report dtd. 29/3/2025, according to which, the petitioner/complainant had expired two years ago. The said report is hereby taken on record.

(2.) Instant criminal revision petition under Sec. 397/401 Cr.P.C. has been filed by the petitioner/complainant against the judgment dtd. 21/3/2005, passed by learned Additional Sessions Judge (Fast Track) No. 1, Bikaner in Session Case No. 186/2003, whereby the learned Trial Court acquitted the accused-respondents No. 2 to 8 from the offences punishable under Ss. 148, 324, 324/149, 323, 323/149, 447, 436, 436/149 IPC.

(3.) Brief facts of the case are that on 19/6/2001, the petitioner-complainant gave an oral information at Police Station Nokha to the effect that on 19/6/2001, the accused persons came armed with deadly weapon and assaulted him and his family members. On the said oral complaint, Police registered a case against the accused persons and started investigation.