STATE OF HP Vs. KARNAIL SINGH

JUDGEMENT

(1.) Heard and gone through the evidence on record.

(2.) The acquittal of the respondents has been assailed by the State, for the offences punishable under Sections 451, 323, 324 read with Section 34 of the Indian Penal Code.

(3.) As per the case of the prosecution, on Ist August, 2003 at about 12.00 a.m., complainant Ajudhya Devi while administering medicine to her child in absence of her husband was beaten up by the respondents, when they were stopped by her from using abusive language.