MAHESH CHANDRA SHARMA, J. - (1.) This criminal revision has been filed by the complainant-petitioner against the judgment dated 18.10.2010 passed by Additional Sessions Judge (Fast Track), Sikar in Sessions Case No. 2/2009, whereby the accused respondents have been acquitted from the offence under Sections 147, 436, 436/149, 379 IPC.
(2.) Brief facts of the case are as under:- "On 25.12.2001, the complainant petitioner submitted a written report to the Police Station, Ranoli, District Sikar, which was registered as FIR No. 194/2001 for the offence under Sections 147, 436, 379 I.P.C. After investigation, the police filed a challan against the accused respondents before the Magistrate concerned. Thereafter, the case was committed to the Court of Sessions and later-on, it was transferred to the trial court for disposal. The trial court framed charges against the accused respondents for the offence under Sections 147, 436, 436/149, 379 IPC. The accused respondents denied for the same and claimed for trial. Thereafter the prosecution has examined its witnesses and got exhibited some documents. Thereafter the statement of accused respondents were recorded under Section 313 Cr.P.C. After hearing both the sides, the learned trial court passed the judgment dated 18.10.2010 acquitting the accused respondents.
(3.) Against the said judgment dated 18.10.2010 passed by Additional Sessions Judge (Fast Track), Sikar, the present criminal revision petition has been filed by the complainant-petitioner.;