STATE OF PUNJAB Vs. BALRAJ SINGH

JUDGEMENT

(1.) THE respondent was tried for the offences punishable under Sections 304-A and 279 I.P.C. After trial he was acquitted by the learned Magistrate. Aggrieved against the said acquittal, the State of Punjab has filed the present petition for grant of leave to appeal.

(2.) WE have heard Mr. B.S. Sewak, learned Assistant Advocate General, Punjab and have gone through the record.

(3.) THE learned Magistrate after considering the entire evidence ultimately acquitted the accused of the charge framed against him. In our opinion, there is no infirmity in the order of acquittal. Accordingly, the petition for leave to appeal is dismissed. Petition dismissed.