PAWAN GUPTA Vs. STATE OF DELHI

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel for the parties to the lis.

(3.) This appeal is directed against the judgment and order passed by the High Court of Delhi in Criminal Revision Petition No.643 of 2009, dated 24.01.2011. By the impugned judgment and order, the High Court, while allowing the Criminal Revision Petition filed by the privaterespondents, has not only set aside the order passed by the learned Additional Sessions Judge in an application filed under Section 311 of the Criminal Procedure Code as also the order of acquittal passed in Sessions Case No.73 of 2008, dated 19.12.2009.