STATE OF RAJASTHAN Vs. RAMSINGH

JUDGEMENT

(1.) THE accused who was charged Under Section 394 IPC was acquitted by the trial court on the grounds that there was delay in filing the complaint by six days and that the injury said in have been sustained by the complainants was not proved and independent witnesses, though available, were not examined. The case against the accused was that he committed theft of a camel and the evidence shows that the camel came to the possession of the complainant.

(2.) IN these circumstances I find no reason to interfere with the order of acquittal. Hence the appeal is dismissed.