ARUN SHARMA Vs. BRITISH SOLANKI

JUDGEMENT

(1.) This criminal revision is directed against the judgment of acquittal dated 24.3.2012 passed by the Additional Sessions Judge, Durg, in Sessions Trial No.56/2011, whereby learned Additional Sessions Judge acquitted respondent No.1 herein from the charges under Sections 302, 394 and 397 of the IPC.

(2.) When the matter is taken-up for final hearing, Mr.Avinash Singh, learned Panel Lawyer appearing for respondent No.2/State, would submit that in view of proviso to Sec. 372 of the CrPC, revision would not be maintainable and appeal would be maintainable, as such, after coming into force of proviso to Sec. 372 of the CrPC, revision would not be maintainable.

(3.) Mrs.Renu Kochar, learned counsel appearing for the applicant, is not in a position to dispute the said proposition.