KAMTA PRASAD Vs. STATE OF M P

JUDGEMENT

(1.) This is complainant' revision under Section 397 read with Section 401 of the Code of Criminal Procedure, against the judgment of acquittal dated 18-12-1998 passed by First Additional Sessions Judge, Vidisha in Sessions Trial No. 165/ 97 for the offences under Sections 307 and 307/34 of Indian Penal Code.

(2.) We have heard Shri Amit Lahoti, learned counsel for the applicant/complainant, Shri M. P. S. Bhadoriya, learned Govt. Advocate for the respondent No. 1 /State and Shri S. S. Rajput, learned counsel for the respondents No. 2 and 3.

(3.) At the outset, learned counsel for the applicant submitted that he will not press this revision against respondent No. 2 Kanchedi s/o Shankar Lal because he was not named in the FIR and he was not involved in the commission of crime. Therefore, the appeal as against respondent No.2 is dismissed.