(1.) Heard Sri Sanjay Kumar Srivastava, Advocate holding brief of Sri Kameshwar Singh, learned counsel of revisionist and learned AGA for State of U.P.
(2.) This criminal revision under Section 397/401 Cr.P.C., has been filed assailing judgment and order dated 07.06.2000 passed by Sri D.S. Yadav, Ivth Additional Sessions Judge, Ballia in Sessions Trial No. 60 of 1994 arising out of Case No. 101 of 1993, acquitting accused-respondents-2 to 5 from offence under Sections 304/34, 323/34, 325/34, 504, 506 IPC, Police Station Maniar, District Ballia. Being aggrieved, Informant preferred present revision.
(3.) Learned counsel for revisionist contended that Court below has not properly appreciated evidence in acquitting all opposite parties. He tried to take this Court to the judgment of Court below and made his endeavor to show that view taken by Court below in appreciating the evidence is not correct.
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