HEERA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant criminal revision petition under Sec. 397/401 Cr.P.C. has been filed by the petitioners/complainants against the judgment dtd. 20/12/2007, passed by learned Addl. Sessions Judge Deedwana, in Sessions case No. 9/2007, whereby the learned Trial Court acquitted the accused-respondent No. 2 from the offence punishable under Ss. 366 and 376 of IPC.

(2.) Brief facts of the case are that on 14/11/2006, the petitioner No. 1 gave a complaint (Ex.P/1) to the Police Station Jaswantgarh, stating therein that accused Omprakash and Heeraram gave a threat that if the ongoing case between them was not withdrawn, they would take her brother's wife. Subsequently her brother's wife was abducted by some persons. On the basis of the said report, Police registered a case against the accused-respondent and started investigation.

(3.) On completion of investigation, the police filed challan against accused- respondent and charges were framed under Ss. 366 and 376 IPC.