Himachal Pradesh High Court
Sanjay Kumar vs . Vijay Kumar & Others on 13 October, 2022
Author: Satyen Vaidya
Bench: Satyen Vaidya
Sanjay Kumar vs. Vijay Kumar & others .
Cr. Revision Nos. 141 & 91 of 2009 12.10.2022 Present: Mr. Ajay Sharma, Sr. Advocate with Mr. Atharv Sharma, Advocate, petitioner in Cr. Revision No. 141 of 2009.
Mr. Rajesh Mandhotra, Advocate, for petitioners in Cr. Revision No. 91 of 2009 and for the respondents in Cr. Revision No. 141 of 2009.
r to Mr. Desh Raj Thakur, Addl. A.G. with Mr. Narender Thakur, Deputy Advocate General, for the respondent State.
Cr. Revision No. 141 of 2009 By way of this revision petition, complainant has assailed the judgment passed by learned Sessions Judge, Kangra, whereby the respondent has been acquitted of all the charges framed against him. Against judgment of acquittal, the revision petition will not lie. The grievance of the aggrieved persons against acquittal can be redressed only by way of appeal. The revision petition appears to have been filed under some misconception, which appears to be bona-fide. Accordingly, the instant revision petition is converted as appeal against acquittal and Registry is directed to register the same accordingly. Amended memo of parties be filed within four weeks.
At the joint request of the parties, List on 6.12.2022.
(Satyen Vaidya) Judge 12th October, 2022 (kck) ::: Downloaded on - 13/10/2022 20:03:19 :::CIS