- (1.) Heard learned counsel for the revisionist and learned AGA for the State.
(2.) This revision has been filed against the judgment and order dated 19.01.2016, whereby Additional Sessions Judge II, Hardoi has acquitted accused persons under Sections 147, 302/149 & 201 IPC. Revisionist is informant and his father was murdered.
(3.) Question is whether a victim can file revision against the judgment of acquittal or an appeal will be maintainable in view of Section 372 of Cr.P.C. (as amended), irrespective of date of occurrence.;