STATE OF HARYANA Vs. MAM RAJ

JUDGEMENT

(1.) The State of Haryana has filed the instant appeal against the judgment dated 21.11.2000 passed by the learned Trial Court, whereby the accused/appellant was acquitted of the charge framed against him.

(2.) The brief facts of the case, as set up by the prosecution in para 2 of the impugned judgment, are that :

(3.) On the basis of allegation made in the report under Section 173 Cr.P.C. and the documents sent therewith, charge under Sections 7 and 13 (a) (ii) of the Act was framed against the accused/appellant, to which he pleaded not guilty and claimed trial.