Karuna Nand Bajpayee, J. - (1.) The present criminal revision has been preferred seeking the quashing of order dated 21.12.2018 passed by the IIIrd Additional Sessions Judge/Special Judge (D.A.A. Act) Jhansi,? whereby application moved on behalf of applicant for acquittal has been rejected, as well as? entire proceedings of Special Complaint Case No.911 of 2018 (State vs. Vishwapati Pahariya) arising out of Case Crime No.448 of 1997, u/s 394 I.P.C., P.S.-Mauranipur, District-Jhansi, pending in the court of Special Judge (D.A.A. Act), Jhansi.
(2.) The only submission that has been raised by the counsel is that as the co-accused have been tried and acquitted therefore there is no justification to continue the trial of the applicant and he should also be acquitted. The counsel has been fair enough to admit that the charges against the applicant have already been framed.
(3.) Heard learned A.G.A. and perused the record.;