VASANT BABURAO KORDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the Advocates.

(2.) PETITIONER - original complainant has filed this revision application challenging the order of the Special Judge, Satara dated 30-1-1988 in Special Case No. 6 of 1983 wherein the learned Special Judge has after examining the evidence has acquitted the respondent Nos. 2 and 3-accused from the offence under sections 161, 165 and 165-A of the Indian Penal Code and under section 5 (1) (d) r. w. section 5 (2) of the Prevention of Corruption Act. It is to be noted that against the said order of acquittal the State has not challenged the order of acquittal and accordingly in absence of any acquittal appeal and on considering the fact about the scope of revision, we are not inclined to entertain this revision application. Accordingly, criminal revision application is dismissed. Rule discharged. Appeal dismissed.