Supreme Court of India
State Of U.P vs Rajendra Singh & Ors on 8 February, 2011
Bench: Chandramauli Kr. Prasad, Harjit Singh Bedi
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 66 OF 2006
STATE OF U.P. ...... APPELLANT
VERSUS
RAJENDRA SINGH & ORS. ...... RESPONDENTS
O R D E R
1. We have heard the learned counsel for the parties.
2. We find that the trial court has given very good reasons while acquitting the accused and on very correct appreciation of the evidence. Keeping in view the fact that the judgment of the trial court was possible on the evidence, the High Court declined leave to appeal.
3. We, therefore, feel no interference is called for in this matter. Dismissed.
...... ..................J [HARJIT SINGH BEDI] ........................J [CHANDRAMAULI KR. PRASAD] NEW DELHI FEBRUARY 08, 2011.