CRLR/256/2013
2022 Latest Caselaw 1426 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                     COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  CRLR No.256 of 2013
                                  Hon'ble R.C. Khulbe, J.

Ms. Divya Jain, learned counsel for the revisionist.

Mr. Siddhartha Bisht, learned B.H. for the State.

None is present on behalf of the private respondents.

This criminal revision is directed against the judgment and order dated 30.08.2013 passed by the District and Sessions Judge, Tehri Garhwal, in S.T. No.24 of 2012 whereby the respondents have been acquitted.

As per the provision of Section 378 of Cr.P.C., the appeal will be maintainable against the acquittal. Accordingly, the criminal revision is not maintainable.

In these circumstances, the instant revision is dismissed as not maintainable and the revisionist will have a right to file an appeal before the appropriate forum, as per law.

(R.C. Khulbe, J.) 07.05.2022 BS