Nawratan Mahton And Others v. State Of Bihar .

(Ed.: Criminal Procedure Code, 1973 — Sections 378 and 386 — Reversal of acquittal by High Court, on facts, held justified where the judgment of the trial court was absolutely perverse ignoring important evidence and based on wrong conclusions — No point of law discussed — Judgment therefore not printed)

Appeals dismissed M/4337.S*R*