G.L. Gupta, J. - (1.) This application for leave to appeal under section 378 Cr.P.C. is directed against the order of acquittal dated 18.9.1997 passed by the learned Judicial Magistrate, Sujangarh in a case under sections 186, 353, 385, 379 & 506/34 IPC.
(2.) Mr. Upadhyay contends that the trial Court has not properly appreciated the evidence and the charges are amply proved by the statements of PW I Jagdish, PW 3 Mahavir and PW 4 Jhabarmal.
(3.) Mr. Gehlot, on the other hand, contends the trial Court has considered the statements of each and every witness and has assigned cogent reasons for disbelieving their testimony. He submits that by the order of acquittal the presumption of innocence of the accused is reinforced and this Court should not interfere in the order of acquittal even if two views are possible on the evidence produced in the case.;