As per the case facts the High Court exercising its revisional jurisdiction set aside an acquittal order and convicted the accused This led to the present appeal The question arose ... whether the High Court was justified in exercising its revisional powers under Section Cr P C to reverse an acquittal and convict the accused Finally the impugned common judgment and order passed by the High Court reversing the acquittal and convicting the accused was quashed and set aside and the matters were remitted to the High Court to treat the revision applications as appeals under Section Cr P C and decide them on their own merits

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