MARY Vs. DURAI AND ORS.

JUDGEMENT

(1.) THE petitioner has filed the above Criminal Revision Petition as against the order dated 05.8.2008 passed in S.C. No. 333 of 2001.

(2.) THE brief facts of the case are as follows: -

(3.) AS per the above direction of this Court, the trial Court again conducted the trial and after considering all the materials, acquitted the accused as against which, the present Criminal Revision is filed.