LAXMAN DAS Vs. KARUNANIDHI NIRALA

JUDGEMENT

(1.) SMT. Mala Dubey, learned Counsel for the Petitioner is heard on admission.

(2.) PETITIONER/complainant Laxman Das has filed this revision petition against the impugned judgment of acquittal dated 29.11.2008, passed by the Additional Sessions Judge, Sarangarh, District Raigarh in Sessions Trial No. 12/2008, whereby Respondent/accused Karunanidhi Nirala was acquitted of the charges under Sections 302 and 201 of the Indian Penal Code.

(3.) RESPONDENT/accused Karunanidhi Nirala abjured his guilt and pleaded false implication to the charges framed by the trial Court under Sections 302 and 201of the I.P.C.