Mahesh Chandra Sharma, J. - (1.) This revision petition has been filed against the order dated 18.10.2003 passed by learned Addl. District & Sessions Judge (FT), Gangapur city in sessions case no. 42/2003 whereby he has acquitted the respondent from the charge under Section 450/376 IPC.
(2.) Briefly stated facts of the case are that the complainant-petitioner has lodged an FIR No.102/2003 against one Lakhim for offence under Section 448/376 IPC at P.S. Vazirpur regarding incident dated 17.5.2003. The police after investigation, filed challan under Section 451/376 IPC against the respondent. After hearing the arguments, charges under Section 450 and 376 IPC were framed against respondent. Prosecution in support of their case, examined as many as 16 witnesses and got exhibited certain documents. Statement of accused under Section 313 cR.P.C. Was recorded. In defence DW-1 Ramphal, DW-2 Tejram, DW-3 Chitanji Lal and exhibits Ex.D-1 to Ex.D-5 were produced. After hearing both the parties, learned court below acquitted the respondent from the offence under Section 450 and 376 IPC vide order dated 18.10.2003.
(3.) Against the said order dated 18.10.2003, the petitioner-complainant prefers this revision petition.;