ANIL KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) CASE called out in the revised list.

(2.) THE present revision has been filed against the judgment and order of acquittal.

(3.) IT is contended by the revisionist -applicant that primarily the court while acquitting the accused has not complied with the provisions of section 344 Cr.P.C. and the court has not issued notice to the prosecution witnesses. In this connection it is worth while to go through the proivisions of section 344 which lays down as follows: