- (1.) This criminal revision has been filed against the judgment and order dated 20.10.2004, passed in Criminal Appeal No.36 of 2002 'Ramji and others Vs. State of U.P.', under Sections 323, 452, and 34 I.P.C. by which the learned Sessions Judge has passed the order of acquittal.
(2.) Heard Sri Harish Kumar Yadav, appearing for the revisionist and learned A.G.A. appearing for the opposite party no.5. No one is present for the opposite parties no.1, 2 and 3.
(3.) As per the prosecution story, the incident took place on 9.11.1988 at 5:30 p.m. The accused persons had beaten the complainant and when the complainant tried to escape, the accused persons entered into the house of the complainant and caused injuries.;