- (1.) This Cr. Revision Petition has been filed by the petitioner against the judgment dated 18.5.2006 passed by Special Judge, SC/ST (Prohibition of Atrocities) Court, Jaipur in Sessions Case No. 29/2006, whereby the learned trial court acquitted the accused respondent for the offence under Section 3 (1)(X) of SC/ST Act and granted him the benefit of probation under Section 4 of the Probation of Offenders' Act for the offence under Sections 323 and 341 IPC.
(2.) Brief facts of the case are as under: "On 8.1.2006, Complainant-petitioner submitted a written report before Police Station, Shastri Nagar, Jaipur. On the basis of said report, FIR No. 8/2006 was registered and investigation was started. After investigation, the police filed a challan in the competent court against the respondent(s). Thereafter the case was committed to the Court of Sessions for trial. The trial court framed charges against the accused respondent for the offence under Sections 341, 323, 354, 504 IPC and Section 3(1)(x) of SC/ST Act, who denied for the same and claimed for trial. The prosecution produced its witnesses and got exhibited some documents. Thereafter the statement of the respondent was recorded under Section 313 CrPC. After hearing both the sides, the learned trial court passed the impugned judgment dated 18.5.2006, as indicated above."
(3.) Against the said judgment of the trial court dated 18.5.2006, this revision petition was preferred.;