LAWS(DLH)-2019-7-465

STATE Vs. JAGJIT SINGH

Decided On July 24, 2019
STATE Appellant
V/S
JAGJIT SINGH Respondents

JUDGEMENT

(1.) Heard.

(2.) The short judgment resulting into a judgment of acquittal can be taken note of as follows:

(3.) Accordingly, a charge was framed under Section 238/394/411 IPC to which accused pleaded not guilty and claimed trial.