(1.) Leave granted.
(2.) Challenge in this appeal is to the order passed by a learned Single Judge of Jharkhand High Court setting aside the order of acquittal recorded by the trial Court in favour of the present appellants by allowing the revision filed by respondent No.1-Rajesh (hereinafter referred to as the informant). Learned counsel for the appellants submitted that the approach of the High Court is clearly erroneous. No reasons have been indicated to show that there was any infirmity in the trial Courts judgment. In fact, according to him, the trial Courts judgment was a very detailed one and ample reasons were indicated. The High Court without even pointing out as to what infirmity existed, in a mechanical manner directed the matter the matter to be re-heard. Abrupt conclusion was arrived at that the trial Court had not appreciated the evidence on record in its right perspective and by mis-appropriation of evidence, directed acquittal. It is submitted that it has not been indicated as to how the evidence has not been appreciated in the right perspective and/or how there was mis-appropriation of evidence. It is pointed out that the revision was not maintainable at the instance of the complainant. The exercise of revisional jurisdiction has to be within limited parameters. Unless there are glaring defects in the procedure or manifest errors of law leading to great mis-carriage of justice, there is no scope for interference. It is pointed out that the alleged occurrence took place on 20.11.1994 and a complaint was filed after about 13 months i.e. on 11.12.1995.
(3.) Learned counsel for respondent No.1 submitted that though the High Court has not referred to the evidence in detail, the conclusions of the trial Court are sufficient to show that the appellants were guilty of alleged offence.