STATE Vs. HARI DUTT SHARMA

JUDGEMENT

(1.) Respondents No.1, 8, 9, 11, 12 and 17 have expired. Thus, the appeal stands abated qua them.

(2.) The State is in appeal against an order of acquittal acquitting the accused persons for the offence under Section 420 read with Section 120-B IPC.

(3.) The record has been perused. Learned counsel have been heard. At the outset I may record that since accused persons have been acquitted, presumption of innocence in their favour has got reinforced. Thus, I have called upon the parties to address arguments limited to show whether the learned Trial Judge has ignored material evidence and secondly whether the conclusion arrived at on the basis of the evidence is perverse.