MAHINDER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) We have heard the learned counsels for the parties.

(3.) We have perused the order of the three courts below including the order of the learned Sessions Judge acquitting the accused appellant of the offence under Section 353 IPC. The High Court in appeal was considering an order of acquittal and was expected to consider the matter before it from the limited perspective as to whether the view taken by the first Appellate Court in acquitting the accused appellant was a possible view.