DEO CHANDRA DUBEY Vs. GANGOTRI TIWARI

JUDGEMENT

(1.) Being aggrieved with the judgment of acquittal dated 24-4-2002 passed by the Additional Sessions Judge, Baikunthpur, District Korea (C. G.) in Sessions Trial No. 6/2002, the petitioner/father of the deceased has filed this criminal revision.

(2.) The facts, briefly stated, are as under:

(3.) Mr. Atanu Ghosh, learned Counsel appearing on behalf of the petitioner, argued that the learned Sessions Judge failed to consider material evidence on record, therefore, the judgment is bad-in-law. He also argued that since the deceased was found in injured/dead condition in the house of respondents 1 to 3, therefore, they should have offered explanation for the same, failing which, a grave circumstance was established against them.