STATE OF J&K Vs. SANJAY KUMAR

JUDGEMENT

(1.) Instant Criminal Acquittal Appeal is directed against the judgment dated 01- 03-2013 rendered by the court of Ld. Sessions Judge Udhampur in file No. 13/Sessions titled State Vs Sanjay Kumar and Ors, whereby, respondents/ accused have been acquitted of the charges for commission of offences u/ss 498-A/306 RPC in FIR No. 60/ 2009 Police Station Rehmbal (Udhampur).

(2.) Aggrieved of and dissatisfied with the impugned judgment, appellant/state has questioned it's legality, propriety and correctness on the following grounds:-

(3.) Sh. Sumit Bhatia Ld. GA while making foundation of his arguments from the edifice of memo of appeal, has vehemently sought the setting aside/quashing of impugned judgment dtd. 1/3/2013 by canvassing arguments, that during the course of trial appellant/prosecution examined as many as 18 witnesses who led cogent and reliable evidence against respondents/accused which was sufficient to convict them, but the trial court has rendered impugned judgment against the law and facts of the case and has failed to appreciate the prosecution evidence in it's true and proper perspective and reached to conclusion contrary to the weight of evidence leading to the acquittal of respondents, thereby, causing huge miscarriage of justice.