BHUPINDER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Asi Suresh Kumar of Police Station, Padhar, District Mandi, Himachal Pradesh, is present alongwith Record.

(2.) From the record, it is evident that in relation to FIR No.37 of 2008, dated 8.9.2008, for offences under Sections 489B, 498C, read with Section 34 of the Indian Penal code, registered at Police Station, Padhar, District Mandi, Himachal Pradesh, accused was enlarged on bail. During trial, he was duly represented and was regularly attending the Court. Only for one day, i.e. 7.11.2016, he could not appear and that too for the reason that by profession being a driver, he had to travel to Gujarat.

(3.) Though this Court is not sitting in an appeal/ revisional jurisdiction, yet the Court could not refrain from observing that the reasoning adopted by the trial Court is bordering perversity.