STATE OF H.P. Vs. PHURVA AND ORS.

JUDGEMENT

(1.) RESPONDENTS were charge -sheeted, tried and acquitted for the offences punishable under Sections 363, 366 and 120 -B Indian Penal Code, in addition Respondent Phurva was also charged for the offence punishable under Section 376 Indian Penal Code, as such the State made a challenge to their acquittal in the instant appeal.

(2.) RESPONDENTS were served and Shri C.B Singh, Advocate, had put in appearance for them. Since he was appointed as Additional District & Sessions Judge, in the State Judicial Service, as such notices were ordered to be sent to the Respondents for their presence. They stood served. Thereafter Shri V. S. Kanwar and Sh. Raman Prashar, Advocates filed their power of attorney for them but they are not present today.

(3.) HEARD and gone through the record.