BHABENDRA DWIBEDI Vs. PRAVAKAR MISHRA

JUDGEMENT

(1.) In an application for special have under S.378(4) Cr. P.C. by the complainant against an order of acquittal the main point urged is the validity of the trial of the accused persons to be acquitted which is alleged to be in contravention of S.210 Cr. P. C.

(2.) Section 210 Cr. P.C. reads as follows :-

(3.) This Section was brought to the statute book for the first time in the year 1973. Object behind the incorporation of such Section is stated by the Joint Committee to be as follows :-