Punjab-Haryana High Court
State Of Haryana vs Rajvinder @ Bablu on 28 July, 2011
Author: Ajai Lamba
Bench: Ajai Lamba
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
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CRM No.788-MA of 2010
Date of decision : 28.7.2011
State of Haryana ........Appellant
Vs.
Rajvinder @ Bablu ......Respondent
CORAM : HON'BLE MR. JUSTICE AJAI LAMBA
Present:- Mr.S.S.Goripuria, DAG, Haryana, for the applicant
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AJAI LAMBA, J (Oral) :
While the respondent has been convicted for commission of offence under Sections 359, 451 and 506 of Indian Penal Code and Section 3 of Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1985, the applicant has been acquitted of the charge under Sections 323, 328 and 511 of Indian Penal Code. This appeal against acquittal has been filed on the plea that acquittal has been recorded for the wrong reasons in context of charge under Sections 323, 328 and 511 of Indian Penal Code.
Learned counsel appearing for the applicant has not been able to show perverse reading of evidence that had caused prejudice. It has not been shown that relevant piece of evidence has been ignored.
In such circumstances, no ground for interference is made out. The application is dismissed.
(AJAI LAMBA) JUDGE 28.7.2011 akm