(1.) This Bench has been constituted to decide a Reference which has been made by a Learned Single Judge of this Court. The question referred to the Larger Bench is as under:
(2.) Without going into the detailed factual matrix of the case the skeleton picture of facts which led to the Reference being made to this Bench is as under. That the Applicant had lodged an FIR against the Non-applicants for the offence punishable under the provisions of Indian Penal Code and after due investigation and submission of the charge-sheet, the matter was put to trial before the Trial Court which convicted the Non-applicants.
(3.) The present Revision when it came up for hearing before the Bench having roster, the Hon'ble Judge doubting the maintainability of a revision petition and also not agreeing with the view of the earlier Hon'ble Single Bench which had dismissed the Acquittal Appeal No.77/2015 thought it fit to refer it to the Larger Bench for deciding the Reference as referred to at the beginning of this order.