OM PRAKASH Vs. STATE

JUDGEMENT

(1.) Instant criminal leave to appeal has been filed against the judgment and order dtd. 6/7/2018, passed by the learned Judicial Magistrate, Aburoad, District Sirohi whereby the learned trial court acquitted the respondent Nos. 2 to 5 from the offence under Ss. 427, 447 IPC.

(2.) Counsel for the appellant submits that the learned trial court has not properly looked into the record as well as has not considered the evidence of the witnesses in a proper manner. Counsel further submits that the inspection report has also not been considered by the trial court while acquitting the respondents for the aforesaid offences, therefore the judgment of acquittal deserves to be set aside.

(3.) I have heard the arguments advanced on behalf of the appellant and perused the judgment impugned as also the other material available on record.