MISHRILAL Vs. GHASILAL MISC.

JUDGEMENT

(1.) THIS is an application u/s 378 (4) Cr.P.C. The petitioner filed a complaint u/Ss. 323 and 440 IPC in respect of offences alleged to have been committed by the accused/respondents on 24.8.1975 in village Khatoli within the jurisdiction of P.S. Chachoda. The complaint filed by the petitioner took almost 18 years for disposal of the complaint resulting in acquittal of the accused/respondent.. Going through the impugned judgment, it would be seen that it proceeds on appreciation of evidence and it may also be added proper appreciation. Mere possibility of taking a different view on the evidence adduced by the complainant does not afford a justifiable ground for interference in an order of acquittal recorded by the trial Court, unless it is shown to be perverse, which is not the case obtained in {he instant case. At this distance of time, no interference, is either called for, nor any ground is made out. The application is summarily dismissed.