BALURAM Vs. RAMESHPURI

JUDGEMENT

(1.) Shri CR Joshi, learned Counsel for the applicant; Shri Girish Desai, learned Dy. A.G. for the respondent State.

(2.) Heard on admission.

(3.) This revision under section 397 read with section 401 of the Code of Criminal Procedure is directed against the acquittal of the respondents vide judgment dated 7.10.2005 of the learned IIIrd Additional Sessions Judge, Mandsaur in Sessions Trial No. 54/05.