BINDA PRASAD Vs. OM PRAKASH KHALASI

JUDGEMENT

(1.) Heard the learned Counsel for the revisionist, the learned A.G.A. for State and perused the record.

(2.) This revision is pending since 2000 and has not yet been admitted, therefore, at the time of admission stage this revision is being decided finally.

(3.) This revision has been preferred against the judgment and order dated 29.5.2001, passed by Shri Brijendra Singh Yadav, Special Judge, S. C. and S. T. Act, Banda in Special Trial No. 57 of 1997, under Sections 504 and 506, I.P.C. read with Section 3 (i) (x), S.C./S.T. Act, P. S. G.R.P., Banda, whereby the opposite party No. 1 Om Prakash (Khalasi) has been acquitted from the aforesaid charges. The present revision has been preferred by the complainant of the aforesaid case.