- (1.) This Criminal Revision petition has been filed under Section 397 readwith Section 401 Code of Criminal Procedure against the order-dated 30,4.2001 passed by the learned Additional Chief Judicial Magistrate, Dausa (for short the learned trial Court') in Criminal Case No. 126/1991 by which he has acquitted the accused-respondents from the offences under Sections 147, 323/149, 341, 382/149 IPC.
(2.) Brief facts of the case are that on 1st of February 1991, complainant Babulal lodged a first information report at Police Station Sethal. Upon the said report, a case under Sections 147, 323 and 382 IPC was registered by the police and investigation commenced.
(3.) Thereafter, the police filed a challan against the accused-respondents.;