SMT.KHURSHIDA Vs. THE STATE OF RAJASTHAN & ANR.

JUDGEMENT

(1.) This revision petition has been filed by the-petitioner against the order dated 05.10.05 passed by the learned Addl. Sessions Judge No.2, Chittorgarh Camp Begu in Sessions Case No.52/05 under section 366 and 376 Penal Code by which the accused has been acquitted.

(2.) With the consent of the parties, the matter was heard at the admission stage and is being disposed of by this order.

(3.) Brief facts of the case are that, on the complaint made by the husband of the present petitioner a case vide FIR No.170/05 was registered against accused respondent No.2 Arjun Kumar under sections 366, 376 Penal Code and after usual investigation case was challaned in the court and the matter was committed to the court of Sessions Judge, where charges were framed and prosecution evidence started. During prosecution evidence, statement of PW/3 Smt. Khurshida (petitioner), was recorded. She did not support the prosecution story.