SHANKAR LAI CHANDRA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) On due consideration delay of 125 days in filing the criminal revision is condoned. Accordingly, I.A. No.01/2019, application for condonation of delay occurred in filing the criminal revision is allowed.

(2.) Heard learned counsel for the applicant on admission.

(3.) The Criminal Revision is directed against the judgment of acquittal rendered by the Second Additional Sessions Judge., Balodabazar in CRA No.895 of 2010. The Sessions Court has allowed the Criminal Appeal and resultantly the accused/respondent No.2 namely; Dev Prasad Shrivas has been acquitted of the charges under Sec. 420, 467, 468, 471 of I.P.C. for which he was convicted by the trial Court/Judicial Magistrate First Class Bhatgaon, District Balodabazar on 16/5/2018 in Criminal Case No.895 of 2010.