- (1.) Leave granted.
(2.) The complainant challenges the acquittal of the respondents accused of the offences under Section 302/34 and 397 of the Indian Penal Code, 1860 as made by the High Court of Chhattisgarh in reversal of the conviction and sentence recorded by the learned trial Court.
(3.) We have perused the order of the High Court under challenge and considered the relevant part of the evidence tendered by the witnesses examined in the case. We have also heard the learned counsels for the parties.;