- (1.)THIS petition is directed against the order of judgment of acquittal dated 11. 2. 2005 passed by the Special Judge, Kabirdham, in Special Criminal case No. 67/2003 whereby learned Special judge has acquitted the applicants No. 2 to 7 from the charges punishable under Sections 148,294/149,506-II/149,447/148 of the indian Penal Code and 3 (l) (v) and 3 (l) (x)of S. C. /s. T. (Prevention of Atrocities) Act, 1989.
(2.)THE judgment is challenged on the ground that trial Court has failed to appreciate the evidence sufficient for conviction against the applicants and committed illegality.
(3.)SHRI Abhay Tiwari, Advocate for the applicant, Shri N. Naha Ray, P. L. for the state/respondent No. 1 and Shri Afun kochar, Advocate for the Respondent Nos. 2 to 7 are heard.
;