STATE OF HIMACHAL PRADESH Vs. SANJAY SHARMA AND OTHERS

JUDGEMENT

(1.) In relation to FIR No. 72 of 2010, dated 1.4.2010, registered at Police Station, West, Shimla, H.P., accused were charged to face trial for having committed offence punishable under the provisions of Sections 147, 149, 341, 332, 333 and 353 of the Indian Penal Code.

(2.) In order to prove its case, in all, prosecution examined sixteen witnesses. After framing four points for consideration and appreciating the testimonies of the prosecution witnesses, trial court acquitted all the accused persons in relation to the charged offences in terms of judgment dated 29.6.2015, passed by learned Sessions Judge, Shimla, H.P., in Sessions Trial No. 30-S/7 of 2011, titled as State of Himachal Pradesh v. Sanjay Sharma and others. Hence, State has filed the present petition under the provisions of Section 378(3) of the Code of Criminal Procedure, 1973, seeking grant of leave to appeal.

(3.) Record was produced by the learned Dy. Advocate General which was perused and returned. Having heard him and also perused the record, we are of the considered view that no interference is called for in the instant case. We do not find any sufficient or justifiable reason for granting leave to appeal. We also do not find any error in the judgment rendered by the trial Court.