A.H. Khan, J. - (1.)THIS is a revision against the order of an acquittal dated 24 -1 -1950 passed by the learned Sessions Judge of Ujjain in case NO. 10 of 1949 (Criminal).
(2.)THREE objections have been raised in this revision.
First, that one assessor Mr. Pathak, came late and the Court did not allow him to sit. Second, that the father of Mr. Abdiali, who was counsel for the accused was one of the assessors.

(3.)THIRDLY , that wrong inferences have been drawn from the evidence.
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