ARVIND KUMAR MISHRA-I,J. - (1.) Heard Sri Pankaj Bharti, learned counsel for the revisionist and learned AGA.
(2.) Instant Criminal Revision was preferred against the judgement and order dated 20.5.2005 passed by Special Judge/Additional Sessions Judge, Muzaffar Nagar, acquitting the opposite parties nos.1 and 2, Bhoole Ram and Dharmpal in S.T. No.429 of 2004, State v. Bhoole Ram and others, under Sections 147, 148, 307/149, 323/149, 325/149, 506 I.P.C., Police Station Khatauli, District Muzaffar Nagar.
(3.) Precisely, contention has been raised before this Court that initially in this case, cross cases were registered from both the sides and both sides had sustained injuries on their person but the learned trial Judge without appreciating real facts and circumstances of the case, vis-a-vis the testimony on record miserably failed to record correct finding regarding conviction of respondent nos.1 and 2, Bhoole Ram and Dharmpal.;