STATE OF H.P. Vs. RANJEET CHAUHAN

JUDGEMENT

(1.) THE acquittal of the Respondent is in question in this criminal appeal.

(2.) HEARD and gone through the record of the case.

(3.) THE matter was reported to the police by Beena Devi. It is alleged that the right gold ear ring of Vijay Laxmi also got lost in the said episode. Police lodged the FIR under Sections 451, 323, 504 and 506 of the Indian Penal Code, hence started investigation in this case.