GULABI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS revision petition is directed against the order passed by the learned Judge acquitting the accused of the offences with which he was charged.

(2.) THE accused was tried for the charges mentioned against him in the judgment and the learned Judge, on appreciation of the evidence on record, recorded the finding of acquittal by the impugned order. It is this order which is assailed in the present revision petition on the grounds mentioned in the revision petition.

(3.) IT is also a settled principle of criminal jurisprudence in India that this presumption of acquittal is further fortified by an order of acquittal recorded by a learned Judge of competent jurisdiction on proper appreciation of evidence on record to assess which he had best opportunity.