STATE OF HIMACHAL PRADESH Vs. RAM SARAN

JUDGEMENT

(1.) THE State-appellant is felt aggrieved by the judgment of acquittal, recorded by the Sub Divisional Judicial Magistrate, Nalagarh in Criminal Case No.38/2 of 1996, decided on 26.11.1999.

(2.) IT is contended in the appeal that the learned trial court has failed to view the prosecution evidence in right perspective, but at the same time, it has set unrealistic standard to evaluate the direct and cogent prosecution evidence. It is also contended that the trial court has discarded the testimony of most reliable prosecution witnesses, which has resulted into miscarriage of justice.

(3.) MR . V.K. Verma, learned Additional Advocate General, has taken pains to go through the evidence on record and tried to ventilate that the judgment passed by the learned trial court is legally and factually unsustainable.