BASUDEV GUIN Vs. STATE OF ORISSA

JUDGEMENT

(1.) The present revision petition has been filed by a private party against an order of acquittal passed by the learned Assistant Sessions Judge, Cuttack, in Sessions Trial No. 236 of 1989 against which admittedly no appeal or revision has been filed by the State (non-applicantopposite party No.1).

(2.) Submission of the learned counsel for the applicant is that there has been a mis-reading of evidence and also faulty investigation, that though the other prosecution witnesses have not supported the prosecution case, the evidence on record is sufficient to convict the accused non-applicant Nos. 2 to 5, and that the case deserves to be remanded to the trial court.

(3.) The submission of the learned counsel for the applicant are opposed by the learned counsel appearing for the non-applicants.