STATE Vs. MAHINDRA PRAKASH

JUDGEMENT

(1.) THIS appeal has been filed by the State impugning the judgment of the Sessions Judge which had ordered the acquittal of the respondent.

(2.) THE facts noted are herein as under: -

(3.) THERE is also no gain saying to the fact that an appeal against the acquittal calls for an interference only where there is a patent illegality or a perversity noted in the impugned judgment. None of this has been brought to the notice of the Court.