VIDYADHAR Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) This revision petition under Sec. 397 mad with Sec. 401 Crimial P.C. has been filed against the order dated 21.5.2005 passed by the learned Judicial Magistrate, First Class, Reengus (District Sikar) in Criminal Case No. 7/2002 whereby the learned Court acquitted the accused respondents for offence under Sec. 447 I.P.C.

(2.) It is contended by the learned counsel for the petitioner that the judgment of acquittal passed by the learned trial Court suffers from legal infirmity as the evidence has not been properly appreciated in the matter. It is contended that the accused-respondents were liable to be convicted and sentenced for the offence committed by them under Sec. 447 I.P.C.

(3.) On the other hand, it has been contended that a reasoned judgment has been passed acquitting the accused-respondents, therefore, does not require any interference by this Court in its revisional jurisdiction.