STATE OF MADHYA PRADESH Vs. VIJAY SINGH

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) Learned counsel for the appellant has taken us through the evidence as well as the judgment rendered by the High Court. In the present case, the prosecution has relied upon the circumstantial evidence to connect the accused with the crime. After considering the relevant circumstances, the High Court arrived at the conclusion that the prosecution has failed to connect the accused with the crime. We overall agree with the view taken by the High court and hence the impugned order passed by the High Court does not call for any interference.

(3.) In the result, this appeal is dismissed.