R.K.Singh - (1.) HEARD Sri Raghuraj Kishore. learned counsel for the revisionist and the learned A. G. A. Mr. S. S. Sachan on the admission.
(2.) THE revision petition is directed against the judgment and order passed by Ilnd Additional Sessions Judge, Saharanpur in S. T. No. 578 of 1985. State v. Vijai Kumar. under Section 147/149/302/201, l.P.C, P. S Jwalapur. The relevant judgment was also perused in which the accused persons have been acquitted by the learned Additional Sessions Judge. The provision of Section 401, Cr. P.C. clearly provides that no finding of acquittal can be converted in the finding of conviction. In this situation, no help can be possible to the petitioner in this case. In these circumstances, there is no merit for admission. The criminal revision is accordingly, dismissed.;