SUDHIR AGARWAL,J. - (1.) Heard Sri Kameshwar Singh, learned counsel for revisionist, learned A.G.A. for State-respondent and perused the record.
(2.) This criminal revision under Section 397/401 Cr.P.C., has been filed aggrieved by judgment and order dated 06.06.2000 passed by Sri A.B.Shukla, Sessions Judge, Banda in Criminal Appeal No.14 of 2000 and 15 of 2000, whereby opposite party 2 was acquitted from the offence under Sections 326/34, 323/34, 324/34 and 325/34 IPC and 504, 506 IPC.
(3.) Learned counsel for revisionist contended that Court below has not properly appreciated evidence in acquitting all opposite party. He tried to take this Court to the judgments of Court below and made his endeavor to show that the view taken by Courts below in appreciating the evidence is not correct.;