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.