Punjab-Haryana High Court
State Of Haryana vs Harpal Singh Etc on 19 May, 2010
Author: Hemant Gupta
Bench: Hemant Gupta, Jaswant Singh
Crl. Appeal No.312-MA of 2010
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
Crl. Appeal No.312-MA of 2002
Date of Decision:-19.05.2010
State of Haryana
....Appellant.
Versus
Harpal Singh etc.
....Respondents.
CORAM:- HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE JASWANT SINGH
Present:- Mr. Sandeep Vermani, Additional Advocate General for
Appellant.
HEMANT GUPTA, J.
State is in appeal aggrieved against the judgment dated 7.11.2009 passed by the learned Additional Sessions Judge (Fast Track Court), Sirsa acquitting the respondent for the offences under sections 498-A, 406, 307 read with Section 34 of the Indian Penal Code. The nature of injuries and the evidence led by the parties led the trial court to arrive at an opinion that the prosecution has failed to prove the charges against the acused.
We do not find that the finding recorded by the trial 1 Crl. Appeal No.312-MA of 2010 court suffers from any infirmity or are not possible findings in the light of evidence produced.
In view thereof, there is no ground to interfere with the judgment of the learned trial court. Therefore, the appeal is dismissed.
( HEMANT GUPTA ) JUDGE ( JASWANT SINGH ) JUDGE May 19, 2010 Vinay *** 2