MAWA SINGH Vs. DARBARA SINGH

JUDGEMENT

(1.) THE learned trial Court convicted Darbara Singh, Karamjit Singh, Mukhtiar Singh, Gurnam Singh and Hans Raj under Sections 325, 323, 148 read with section 149 of the Indian Penal Code and sentenced them to various terms of imprisonment.

(2.) IN appeal before the learned Additional Sessions Judge, Patiala, Darbara Singh, Mukhtiar Singh and Gurmel Singh were acquitted. The conviction of Karamjit Singh and Hans Raj was affirmed. They were released on probation for two years under section 4 of the Probation of Offenders Act (hereinafter called the Act).

(3.) I do not find the least reason to interfere with the judgment of the lower appellate Court regarding the acquittal of the respondents Darbara Singh, Mukhtiar Singh and Gurmel Singh. The appellate Court, on appraisal of evidence, has come to the conclusion that the prosecution has not been able to prove the charge against them. There is no legal Law in the appraisal of evidence in this regard. It is not open to this Court to reappraise the evidence in revision proceedings.