RAJEEV GUPTA,J. - (1.)SHRI Parag Kotecha, learned Counsel for the Petitioner is heard on admission.
(2.)PETITIONER/informant Shankarlal has filed this revision petition against the impugned judgment of acquittal dated 08.11.2001, passed by the Additional Sessions Judge, Sakti, District Bilaspur in Sessions Trial No. 22/2001, whereby Respondents/accused persons Hiram Gabel @ Hemlal, Tribhuwan and Devdatt were acquitted of the charges under Sections 302 and 323 read with Section 34 of the Indian Penal Code.
Police Malkharoda, district Janjgir Champa after completion of the investigation of the case registered on the report of the Petitioner charge-sheeted accused persons Hiram Gabel @ Hemlal, Tribhuwan and Devdatt on the accusation of their having committed murder of deceased Man Singh and caused simple hurt to Petitioner Shankarlal in the intervening night of 8th and 9th of October, 2000.

(3.)THE accused persons abjured their guilt and pleaded false implication to the charges framed by the trial Court.