- (1.) Heard learned counsel for the applicant in revision.
(2.) This revision is directed against the order of acquittal recorded by lower appellate Court. It is well settled law that in a revision filed against the order of acquittal, power could be exercised only in exceptional cases like : (i) that the trial Court having no jurisdiction has acquitted the accused; (ii) that the Court has wrongly shut-out the evidence of prosecution; (iii) that the appellate Court has wrongly held the evidence admitted by trial Court as inadmissible; (iv) that material evidence has been totally overlooked; (v) that the acquittal is based on compounding of offence, invalid under law.
(3.) In this connection a reference may be had to the cases of Punjab and Sind Bank v. G.S.S. Bedi, 1995 UP (Crl) Report 168 and Chenna Swamy v. State of A.P., AIR 1962 SC 1788.;