SHARMA, J. - (1.) THE petitioner has preferred instant revision petition against the judgment of acquittal dated 31. 7. 2008 Passed by Addl. Sessions Judge (Fast Track) Behror District Alwar (for short `the trial Court') passed in Sessions Case No. 17/2008 by which he acquitted the accused respondents for the offence under Sections 498a, 406 and 306 IPC by giving them benefit of doubt.
(2.) BRIEF facts of the case are that an FIR bearing No. 241/2006 at P. S. Shahjahanpur District Alwar (Ex. P. 1) was lodged by the complainant petitioner for the offence under Sections 498a, 406 and 306 IPC. The police after investigation submitted charge-sheet against the accused respondents for the aforesaid offences. The trial Court after hearing framed charges against the accused respondents, who did not plead guilty and claimed to be tried in the matter. The prosecution in support of its case produced as many as 18 witnesses and certain documents were got exhibited. Thereafter, the statements of the accused respondents under Section 313 Cr. P. C. were recorded.
(3.) THE trial Court after hearing both the parties acquitted the accused respondents from all the offences vide judgment dated 31. 7. 2008 by giving them benefit of doubt. The complainant petitioner aggrieved with the impugned judgment of acquittal dated 31. 7. 2008 passed by the trial Court, has preferred instant petition before this Court. I have heard both the counsel appearing for the respective parties and carefully gone through the entire material available to me. ;