Jayashree Tiwari, J. - (1.) CASE called out in the revised list.
(2.) LEARNED Counsel for the revisionist is not present to press the present revision . Learned A.G.A. is present. The present revision has been filed against the judgment of acquittal passed under Sections 147, 427, 431, 504 and 506 I.P.C.
(3.) IT is contended by revisionist in his revision application that the order and judgment of the court -below is against the evidence on record and the Court has passed the acquittal order in most mechanical manner and from the perusal of the order of the learned lower court, case under Sections 147, 427, 431, 504 and 506 I.P.C. is made out because the learned lower court has failed to express the grounds of acquittal and the judgment passed is arbitrary in nature.;