STATE OF H.P. Vs. SARDARA SINGH

JUDGEMENT

(1.) CHALLENGE in this appeal is to the judgment of a learned Division Bench of the Himachal Pradesh High Court dismissing the application filed by the State in terms of Section 378(3) of the Code of Criminal Procedure, 1973 (in short ˜the Code).

(2.) THE application was dismissed summarily by simply stating Dismissed -.

(3.) THE trial Court directed acquittal on the grounds that the evidence of the official witnesses cannot be accepted and accordingly the acquittal was recorded. The application under Section 378 was filed which as noted above was dismissed summarily.