B. P. Singh, J. - (1.)We have heard counsel for the parties.
(2.)In this appeal by special leave the order of the High Court of Madhya Pradesh, Indore Bench dated 9th January, 2002 in Criminal Appeal No. 1213/2001 has been impugned. The High Court by its aforesaid order found that having regard to the evidence on record, no case for interference was made out in the said appeal against acquittal and accordingly the court declined leave to appeal and dismissed the appeal.
(3.)The States appeal having been dismissed by the High Court, the injured Badrilal has preferred this appeal by special leave.