(1.) This revision is directed against an order of acquittal recorded by a Magistrate, First Class, Pooh, Kinnaur district in a case under Section 379 of the Indian Penal Code.
(2.) I have heard the learned Counsel for the revisionist. I have perused the impugned order of the Magistrate.
(3.) The impugned order of the Magistrate does not suffer from any illegality or irregularity of procedure. He has neither shut out any admissible evidence nor relied on in admissible evidence in reaching his conclusion. The case had proceeded before him in accordance with the recognized procedure. Accordingly, I see no reason to interfere with his order.