AJAZ AHMAD Vs. INAYAT ALI AND ORS.

JUDGEMENT

(1.) EVEN on revised calls, none turns up on behalf of revisionist as well as on behalf of the Respondents while Sri M.A. Khan, learned brief holder is present on behalf of the State of Uttarakhand/Respondent No. 5.

(2.) THIS revision is directed against the judgment and order of learned Sessions Judge, U.S. Nagar dated 14.8.2002 whereby all the private Respondents No. 1 to 4 were acquitted from the offence of Section 364 r/w Section 34, 302 r/w Section 34 and 201 IPC. Against this acquittal order, the complainant Ajaz Ahmad has filed this revision, which was admitted for hearing.