AJIT SINGH Vs. UOI AND ORS

JUDGEMENT

(1.) This appeal is directed against the impugned judgment dated 21st October, 2011 wherein the sole respondent Rokinder stood acquitted of the charges which had been framed against him under Sections 393/398 of the IPC as also Sections 27/54/59 of the Arms Act.

(2.) Learned counsel for the State submits that there is ample evidence in the form of ocular version of the complainant as also other witnesses of the investigating team besides the documentary evidence to have convicted the respondent but the trial Judge holding that benefit of doubt has to be given to the respondent has committed an illegality.

(3.) Respondent has been served. He did not file any formal reply but addressed his arguments. These arguments have been refuted.