STATE OF HIMACHAL PRADESH Vs. SHISH RAM

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the judgment of the Division Bench of the Himachal Pradesh High Court dismissing the application filed by the appellant State for grant of leave to file appeal against the judgment of acquittal passed by the Trial Court i.e. learned Additional Chief Judicial Magistrate, Kandaghat, Camp at Solan, H. P. in Criminal case No. 133/2 of 2/95. Respondent faced trial for alleged commis sion of offences punishable under Sections 420, 467, 468 and 471 of the Indian Penal Code, 1860 (in short the IPC).

(3.) Though various points were urged in Supplort of the appeal the primary stand was that by non-reasoned order the application was disposed of.