STATE Vs. SHAM LAL

JUDGEMENT

(1.) Condi (CR) No. 57/2017:

(2.) The prosecution in order to prove its case examined as many as 10 witnesses. The Trial Court after meticulous appreciation of evidence on record has acquitted the respondent of the offences alleged against him.

(3.) Learned Government Advocate for the appellant submitted that the Trial Court has failed to appreciate the evidence on record in its correct perspective which has resulted in erroneous findings and the consequent judgment. It is further submitted that there was sufficient material on record to connect the respondent with the commission of the alleged offence.