MANJU Vs. MUKUT @ MUKUT BIHARI AND ANOTHER

JUDGEMENT

(1.) Heard on the application dated 3.8.2007 filed by the petitioner to implead State as a party. In the facts and circumstances of the case and in the interest of justice, the application is allowed and the State of Rajasthan is permitted to be impleaded as a party respondent. Amended cause title is taken on record and it be placed at proper place.

(2.) Heard learned counsel for the complainant petitioner, learned P.P. and learned counsel for respondent No.1.

(3.) This revision petition filed by the complainant petitioner is directed against the judgment dated 24th February,2004 passed by the learned Sessions Judge, Bundi in Sessions Case No.64/2003 whereby respondent No.1 Mukut has been acquitted of the offence under Sections 447 and 376 Penal Code and Sec. 3(1)(xii) of the SC/ST (Prevention of Atrocities)Act.