STATE OF H P Vs. VIRENDER SINGH

JUDGEMENT

(1.) Heard and gone through the record.

(2.) The respondent was tried and acquitted for the offences punishable, under Sections 452, 427 and 506 of the Indian Penal Code. Hence, the State filed the instant appeal.

(3.) The case of the prosecution is that complainant was the tenant in the building of the respondent, wherein he was running Computer Centre. He had fixed two signboards of his Computer Centre, outside the premises. On the request of the respondent these were removed by the complainant with the assurance to reinstall it on the said place after the construction of the hand-pump by the respondent. After the completion of the work of the hand- pump, the respondent did not honour the assurance given to the complainant. Thus, on 27th February the complainant made a complaint to the police. On coming to know about this, respondent approached the mother of the complainant and asked her that in case the complainant would withdraw his complaint made to the police, he would permit him to install the signboards.