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Judgment
7 paragraphs · 153 wordsThis revision has been filed against the order dated 991986 passed by Judicial Magistrate, Tral, where under the learned Magistrate has after
holding the trial, concluded the proceeding by passing acquittal order and acquitting all the accused by giving benefit of doubt to them and stating
that the prosecution case is not proved and is full of contradictions and defects.
The person of the petitioner who has filed the present revision has no locus stand! to file such a revision as because his status is that of a
prosecution witness in the case. He cannot file a revision petition. In case respondent/state was aggrieved, they should have filed the acquittal
appeal against the finding and conclusions arrived at by the Judicial Magistrate. The private parties who are complainants have no locust and to file
the revision. This revision petition being thus misconceived, is accordingly dismissed. Records be transmitted back to the trial court.