CHANDRABHAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Leave granted.

(2.) None has appeared for the respondent-State even though service has been effected on the State and the Standing Counsel. Learned counsel appeared for the complainant and has assisted us.

(3.) Notice was issued on a limited aspect i.e. that the impugned order is only a recitation of the evidence without appreciation of the same for purposes of reaffirming conviction in appeal.