Jayashree Tiwari, J. - (1.) CASE called out in the revised list.
(2.) LEARNED Counsel for the revisionist is not present nor the Learned Counsel for the opposite party is present. Learned A.G.A. is present. The present criminal revision has been filed against the order of acquittal under Section 324/34 and 504 Indian Penal Code r/w 3(1)(10) SC & ST Act, Police Station Naugava, District J.P. Nagar.
(3.) IT is contended on behalf of the revisionist that the judgment passed by the trial court is against the evidence on record, because the trial court has wrongly disbelieved the evidence adduced by the prosecution and has overvalued the evidence adduced by the opposite party and that the witnesses produced by prosecution were natural witnesses.;