STATE OF RAJASTHAN Vs. ROOP NARAYAN

JUDGEMENT

(1.) THIS appeal has been preferred by the State against the judgment dated 29. 10. 83 passed by Special Judge (A. C. D.) Jaipur by which the appellant has been acquitted from the charges levelled against him.

(2.) THE appellant was prosecuted u/s 161 IPC and S. 5 (1) (d) read with S. 5 (2) P. C. Act. THE accused did not plead guilty and claimed trial. THE learned Special Judge after concluding the trial found that the prosecution has failed to establish its case and acquitted the accused.