STATE OF HIMACHAL PRADESH Vs. SURENDER PAL

JUDGEMENT

(1.) BY means of the instant appeal, the State has assailed the judgment of acquittal passed by the Judicial Magistrate, in case No.56-III/96, decided on 17.5.1999.

(2.) IT is contended that the learned trial court did not appreciate the evidence of the prosecution in the right perspective, but at the same time, as stated unrealistic standard to evaluate the direct and cogent prosecution evidence. In nutshell, it is contended that the testimony of the prosecution witnesses were brushed aside without any proper material.

(3.) ACCORDING to Shri V.K. Verma, learned Additional Advocate General, if the evidence of the prosecution is appreciated properly then there is a ground for the conviction of the respondents for the offences charged.