RAGHUNATH BHOI Vs. TANKADHAR BHOI

JUDGEMENT

(1.) I have heard the learned counsel for the petitioner on the question.

(2.) THIS revision has been directed against the judgment and order of acquittal in CR. Case No. 53 of 1983 under section 325 of the Indian Penal Code instituted by the State. The injured person is the petitioner. The questions raised before this Court relate to appreciation of evidence. There is no case for a re-trial. It is not a case in which the findings have been based on inadmissible evidence. There is nothing to show that the prosecution has been prevented from adducing any admissible evidence. It may not reasonably be said that the view of the trial Court could not be taken on the evidence referred to in the impugned judgment. Keeping in mind the principles laid down in K. Chinnaswamy Reddy v. State of Andhra Pradesh and another and Ayodhya Dube and others v. Ram Sumer Singh2, I do not find any prima facie case for interference. In my view, it is not a fit case for admission. The revision is accordingly dismissed. Revision dismissed.