- (1.) Heard learned counsel for the revisionist, learned Additional Government Advocate, learned counsel appearing for the opposite party no.2 and perused the record.
(2.) This criminal revision has been filed with the prayer to quash the order dated 23.07.2013 passed in S.T. No.668 of 2010 and to extend the benefit of order dated 08.08.2008 passed in S.T. No.381 of 2006.
(3.) Learned counsel for the revisionist has submitted that the main accused persons have already been acquitted by the Trial Court by the judgment and order dated 08.08.2008, passed by the learned Additional Session Judge in S.T. No.381 of 2006 after full fledged and exhaustive trial. Therefore, the benefit of the said judgment be provided to the revisionist also and the court below has wrongly rejected the application for discharge by order dated 23.07.2013. It has also been submitted that it shall be wastage of time of the Trial Court recording the evidence again because the main accused persons, who were husband, Jeth and Dever, have already been acquitted and the present applicant/revisionist is mother-in-law of the deceased.;