GOPAL KRISHAN VYAS, J. - (1.) The instant Criminal Revision Petition has been filed by the petitioner-complainant under Section 397 read with Section 401 Cr.P.C., 1973 against the judgment dated 01.10.2003 passed by learned Additional Sessions Judge (Fast Track) Jalore, Camp Bhinmal in sessions case No. 90/2003(15/03) (State v. Mangi Lal) , whereby the learned trial Court acquitted respondent No. 1 Mangi Lal from offences punishable under Section 498-A and 302 IPC.
(2.) As per facts of the case, on 24.12.2002 one of the son's namely Sendu of Smt. Amba, telephonically informed petitioner complainant that his mother has been badly beaten by his father accused/respondent No. 1 Mangi Lal and further informed that his mother Amba is required to be taken to the hospital and a request for immediate arrival in village Vada-Bhadvi, Barmer was made.
(3.) Upon receipt of aforesaid information, when the petitioner complainant reached to village Wada-Bhadvi i.e. matrimonial home of his sister Smt. Amba, he was shocked to see that his sister Smt. Amba was found dead. On enquiry, the persons, who were assembled there, admitted their fault and prayed to settle the dispute.;