STATE OF HARYANA Vs. LALCHI AND ORS.

JUDGEMENT

(1.) STATE of Haryana has preferred the present appeal impugning judgment dated 22.09.2014 passed by the learned Additional Sessions Judge, Karnal whereby respondents -accused, Lalchi @ Jaanbaz and Saddham @ Sabudin have been acquitted of the charge for commission of offences punishable under Section 395 IPC and Section 25 of the Arms Act.

(2.) BRIEF facts are that FIR No. 185 dated 14.02.2013 under Sections 395 IPC and Section 25 of the Arms Act (Ex. P3) at police station Karnal City stood registered on the basis of an application (Ex. P1) moved by complainant, Narinder Singh Lather.

(3.) ON receiving secret information, 13 buffaloes were recovered on 14.02.2013, tied to trees near the Gogripur railway crossing in the area of village Bazida. Complainant identified the said 13 buffaloes to be his own. They were taken in possession vide memo (Ex. P7). buffaloes were released on Superdari to the complainant at the spot vide memo Ex. P16.