Mahesh Chandra Sharma, J. - (1.) The petitioner has preferred instant revision petition under Section 397 read with Section 401, Criminal Procedure Code against the judgment of acquittal dated 17.7.2000 passed by Judicial Magistrate, First Class, Lakheri, District Bundi, Rajasthan, (for short'the trial Court') passed in regular Criminal Case No. 61/1997 by which he acquitted the accused respondents from the offence under Sections 498A and 406, Indian Penal Code.
(2.) Brief facts of the case are that the complainant petitioner Smt. Rekha submitted a written report, on the basis of which an FIR No. 174/1996 was registered at Police Station Lakheri under Sections 498A and 406, Indian Penal Code.
(3.) The police after investigation submitted charge-sheet in the Court concerned against the accused respondents for the aforesaid offences.;