Full Judgment Text
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.