(1.) This is complainant's revision petition against the impugned judgment dated 26-7-2003, passed by the Third Additional Sessions Judge, Ambikapur, Surguja, in a Sessions Trial No. 183/1995, whereby respondent/accused Chhediram Patel was acquitted of the charge under Section 302 read with Section 34 of the IPC.
(2.) Police Sitapur, district Surguja after completion of investigation of the case registered initially on the Merg intimation about a dead body being found in a well in the village, charge-sheeted respondent/accused Chhediram Patel and his co-accused Laxmi Prasad for the alleged commission of the offence punishable under Section 302 read with Section 34 of the IPC on the accusation of their having committed murder of deceased Devraj in the night of 25-3-1994.
(3.) Accused Laxmi Prasad died during the trial on 25-6-2002 and as such, the trial against him stood abated.