Rajasthan High Court - Jaipur
State Of Rajasthan vs Bachhan Singh And Anr on 28 November, 2017
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Criminal Leave To Appeal No. 200 / 2017
State Of Rajasthan
----Appellant
Versus
Bachhan Singh And Anr
----Respondent
_____________________________________________________ For Appellant(s) : Mr. NS Dhakad PP For Respondent(s) :
_____________________________________________________ HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA Order 28/11/2017 Sixteen Kgs of Poppy Husk was recovered from the accused respondents. The learned trial court after appreciation of evidence held recovery to be doubtful. The learned trial court held that in the facts and circumstances of the case, examination of independent witnesses was necessary. The trial Judge further held that link evidence produced by the prosecution is also doubtful.
The view formulated by the trial Judge cannot be termed as perverse. The view formulated by the trial Judge is one view which is possible on the facts of the case. Hence, no interference is warranted and the present application for leave to appeal is dismissed along with the application for condonation of delay.
(KANWALJIT SINGH AHLUWALIA)J. Mak/-