PATI RAM Vs. RAM SARUP

JUDGEMENT

(1.) I have heard the learned counsel for the parties and with their assistance have gone through the record of this case.

(2.) This revision is not legally maintainable as the same has been directed against the order of acquittal dated 22.9.1990. The State has not filed any appeal. Even otherwise I do not see any illegality in the impugned order. Dismissed.