STATE OF U P Vs. NARENDRA SINGH

JUDGEMENT

(1.) This appeal along with an application seeking leave to appeal has been filed by the State challenging the legality and correctness of the judgment and order dated 28.7.1983 passed by the learned Munsif Magistrate, Agra, in Criminal Case No.81 of 1983, (State Vs. Narendra Singh), under Section 409 of I.P.C., P.S.Govardhan, District-Agra, whereby the learned trial court has acquitted the accused-respondent from the charges levelled against him. .

(2.) Lower court's record has been received.

(3.) Heard learned A.G.A. on behalf of the State appellant and Shri Rajesh Pathik on behalf of the accused-respondent. Perused the impugned judgment and the evidence available on the lower court's record.