LABHU RAM Vs. STATE

JUDGEMENT

(1.) PETITIONER has called in question order dated 10.08.2005, whereby proceedings drawn against respondent no.2 herein for showing cause why he may not be ordered to pay compensation in terms of judgment dated 12.03.2005 passed in criminal case titled as State vs Labhu Ram, FIR No.46/2000, under section 409 RPC, Police Station Billawar, was dropped, on the grounds taken in the memo of revision.

(2.) FIR No.46 of 2000 was lodged against the petitioner herein in Police Station Billawar for the commission of offence under section 409 RPC. Petitioner was acquitted vide judgment and order dated 12.03.2005 and the informant- respondent no.2 herein was given notice to appear in the court. It is apt to reproduce last para of the judgment herein.

(3.) TRIAL court had to pass the order while keeping in view the mandate of Section 250 Cr.P.C. which has not been done.