- (1.) HEARD Mr. M.B. Lal, learned Counsel for the State in Acquittal Appeal No. 4 of 2010 and Mr. Jai Prakash Jha, learned Sr. counsel for the Petitioner in Cr. Revision No. 303 of 2009. Both assailed the impugned judgment of acquittal on various grounds.
(2.) HEARD the parties in detail. Perused the records.
(3.) IN our opinion, the learned court below has rightly acquitted the accused persons after considering the materials on record and the judgment placed before it.;