UJVAL Vs. KOMAL

JUDGEMENT

(1.) In view of decision of the Division Bench of this Court in the case of K. H. Ganesh Rao Vs. H. Gopal reported in 2010 Crl. L.J. 4755, an appeal lies against acquittal passed by the Appellate Court.

(2.) The learned counsel for the petitioner has filed a memo for conversion of this revision petition into criminal appeal. The memo reads thus:

(3.) In view of the said memo, the revision petition is ordered to be converted into criminal appeal under Sec. 378(4) of Cr.P.C.