- (1.) Heard Sri Prabhakar Tripathi, the learned counsel for the revisionist and the learned AGA for the State.
(2.) The present revision has been filed against the judgment and order dated 1.9.2003 passed by Civil Judge, (S.D.) Kannauj acquitting the accused in case no. 746 of 2002; State v. Pal Singh and others.
(3.) Learned counsel for the revisionist submits that the court below has wrongly appreciated the evidence and has totally ignored the eye-witness account as well as injury and the gravity of the offense while acquitting the accused-opposite party nos. 2 to 5.;