KHEM RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) BY way of filing instant criminal revision under section 397/401 Cr. P. C the petitioner has challenged the judgment of acquittal dated 15. 3. 1997 passed by Addl. Sessions judge, kishangarh Bas, Alwar (for short 'the trial court') in criminal case No. 15/94 by which he acquitted the accused respondents for the offence under sections 147,447 and 436 IPC.

(2.) BRIEF facts of the case are that the complainant petitioner Khema Ram submitted a written report on 2. 7. 1993 at P. S. Mandawar on the basis of which FIR no. 147/1993 for the aforesaid offences was registered.

(3.) THE police after investigation submitted charge-sheet against the accused persons in the matter for the aforesaid offences.