ANAND SWARUP MISHRA Vs. NIRENDRA KUMAR

JUDGEMENT

(1.) With the consent of counsel for the parties, the revision is finally heard.

(2.) This revision has been filed under Section 397 read with Section 401 of Cr.P.C. against the judgment dated 21.1.2013 passed by II Additional Sessions Judge, Baloda Bazar, Distt.Raipur in Cr.A.No.23/11, whereby judgment of acquittal dated 4.3.2009 passed by JMFC, Kasdol, Distt. Raipur in Criminal Case No.220/ 08 has been affirmed.

(3.) Heard learned counsel for the parties and perused the material available with the revision petition.