STATE OF HIMACHAL PRADESH Vs. AMRIK SINGH

JUDGEMENT

(1.) THE instant appeal has been filed by the State, feeling aggrieved by and dissatisfied with the judgment of acquittal passed by the Additional Chief Judicial magistrate in criminal case No. 41/2 of 1996, decided on 1-9-1999.

(2.) LEAVE to appeal was granted on 5-5-2000. Now the matter has been taken up for final hearing.

(3.) IT is contended in the appeal that the learned trial Court has not properly appreciated the evidence on record and reasoning given for acquittal is based upon unrealistic standard, which has caused the miscarriage of justice.