NARENDRA BHAT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) We have heard counsel for the parties and have also perused the impugned judgment and order of the High Court, which has the sole quality of brevity.

(2.) Leave granted.

(3.) This Court has in a series of judgments held that a court exercising appellate power must not only consider questions of law but also questions of fact and in doing so it must subject the evidence to a critical scrutiny. The judgment of the High Court must show that the Court really applied its mind to the facts of the case as particularly when the offence alleged is of a serious nature and may attract a heavy punishment.