- (1.) This Appeal Is Directed Against The Judgment and order of acquittal dated 21.02.2006 passed by the learned Presiding Officer & Addl. Sessions Judge, Fast Track Court No.5, Nadiad in Sessions Case No.228 of 2002 whereby, the respondent hereinoriginal accused, was acquitted of all the charges framed against him. The original complainant has filed revision against the acquittal.
(2.) The Facts In Brief Giving Rise To The Filing of present appeal are that 08.01.2002, at about 1400 hrs., the respondentaccused administered threats to the daughter of Bhailalbhai Maganbhai Parmar, the original complainant and thereafter, committed the offence of rape on her. 2.1 A complaint in respect of the aforesaid incident was registered with Borsad Police Station. Necessary investigation was done and the accused came to be arrested. At the end of investigation, chargesheet was filed against the accused before the trial Court. However, since it was a sessions triable offence, the case was committed to Sessions Court and trial was initiated.
(3.) During the trial, the prosecution examined the following witnesses; JUDGEMENT_107_LAWS(GJH)11_2015.html;