- (1.) This Cr. Appeal has been filed by the complainant against the judgment dated 6.3.2012 passed by Special Judge, SC/ST (Prevention of Atrocities) Cases, Jaipur City, Jaipur in Sessions Case No. 83/2011, whereby the accused respondent no.2 has been acquitted for the offence under Section 379 IPC and Sections 3(1)(x) of SC/ST Act.
(2.) Brief facts of the case are as under: "On 22.9.2010, complainant submitted a complainant against the accused persons. On the basis of the complaint, the cognizance was taken against the accused persons. Thereafter the case was committed to the Court of Special Judge, SC/ST (Prevention of Atrocities) Cases, Jaipur for trial. The trial court framed charges against the accused persons, who denied for the same and claimed for trial. The prosecution produced its witnesses and got exhibited some documents. Thereafter the statement of the accused persons were recorded under Section 313 CrPC. After hearing both the sides, the learned trial court passed the impugned judgment dated 6th March, 2012 acquitting the accused respondents for the aforesaid offences."
(3.) Against the said judgment of the trial court dated 6th March, 2012, this Cr. Appeal was preferred.;