STATE OF H.P. Vs. RAJU

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) IN Criminal Case No. 53/2 of 99/ 96 decided on 15.5.2000, the Respondent was acquitted by the learned trial Court, for the offences punishable under Sections 454 and 380 of the Indian Penal Code. The State felt aggrieved, as such, filed the instant appeal.

(3.) POLICE filed the challan only against the present Respondent, who had escaped from the spot and other two accused namely Ravi and Leel Bahadur were kept in column No. 2 of the challan for want of sufficient evidence.