STATE OF M P Vs. VISHNU

JUDGEMENT

(1.) Present revision petition is directed against order dated 30.3.2007 passed by Additional Sessions Judge, Burhanpur in Criminal Appeal No.40/2007, dismissing the appeal against the judgment dated 29.8.2006 of JMFC Burhanpur in Regular Criminal Case No.807/2007 on the ground of limitation, by which respondents have been acquitted of the charge under Section325 of IPC.

(2.) Heard .

(3.) Record perused.