STATE OF H.P. Vs. KHEM CHAND

JUDGEMENT

(1.) RESPONDENT was tried and acquitted for the offences punishable under Sections 353 and 506 Indian Penal Code, in case P.C. No. 253 -II/99/96, decided on 25.2.2003, by the learned trial Court. State felt aggrieved by the acquittal and filed the instant appeal.

(2.) HEARD and gone through the record.

(3.) ON 11.1.1996, complainant informed his superior, i.e., the Assistant Excise and Taxation Commissioner by making a written complaint Ext. PW5/A which was later sent to the Police for registration of the case, on the basis of which FIR Ext. PW4/C was registered. During the investigation, police took into possession letter of appointment of the complainant as Excise and Taxation Officer, Mandi and recorded the statements of PW -3 Parkash Chand and PW -1 Tarsem, Lal both Peons of his office.