STATE OF U.P. Vs. CHANDRA

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) Having regard to the nature of the order passed by the High Court in the appeal filed by the State against the order of acquittal passed by the Additional District and Sessions Judge, without adverting to the merits of the case with reference to the legal grounds urged in the appeal, we are of the view that the impugned judgment and order is cryptic and erroneous as the High Court has not even stated facts and nature of evidence so as to make out that the conclusion of the trial court was not perverse. However, without going into merits of the case, after carefully going through the correctness of the finding recorded in the judgment of the trial court on proper appreciation of evidence on record, we are satisfied that the view taken by the trial court is possible view.