Smt. Pramila vs State And Anr (2024:Rj-Jd:37861)
2024 Latest Caselaw 7973 Raj

Rajasthan High Court - Jodhpur

Smt. Pramila vs State And Anr (2024:Rj-Jd:37861) on 11 September, 2024

Author: Birendra Kumar

Bench: Birendra Kumar

                                   [2024:RJ-JD:37861]

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                           JODHPUR
                                                 S.B. Criminal Revision Petition No. 248/2005
                                   Smt. Pramila w/o Shri Jitendradas by caste Vaishnav, R/o
                                   Dakatara Tehsil Jalore District Jalore (Raj)
                                                                                                       ----Petitioner
                                                                        Versus
                                   1.     State of Rajasthan
                                   2.     Durga das s/o Manchharam, by caste Vaishnav R/o Bhagal
                                   Bhim, Police Station Bhimmal District Jalore (Raj)
                                                                                                     ----Respondent


                                   For Petitioner(s)          :     Mr. K.L. Thakur.
                                   For Respondent(s)          :     Mr. Urja Ram Kalbi, PP.
                                                                    Mr. R.J. Punia.


                                          HON'BLE MR. JUSTICE BIRENDRA KUMAR

Order 11/09/2024

1. This criminal revision under Section 397 Cr.P.C. is against

judgment of acquittal dated 02.07.2001 passed by Learned

Judicial Magistrate, Jalore in Criminal Case No.173/1999, whereby

the trial court acquitted respondent No.2 of the charge under

Section 509 IPC.

2. An appeal was maintainable on the relevant date against

judgment of acquittal at the hands of complainant after leave of

the Court under Section 378 Cr.P.C. Moreover, in view of the

provisions of Sub Section (3) of Section 401 Cr.P.C., this court

cannot convert a finding of acquittal into one of conviction in

exercise of revisional jurisdiction.

3. Hence, this criminal revision petition against judgment of

acquittal stands dismissed.

(BIRENDRA KUMAR),J 6-charul/-

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