STATE OF HP Vs. SURESH KUMAR

JUDGEMENT

(1.) The learned trial Court, in Criminal case No.30- II/03, acquitted the respondents for the offences punishable under Sections 325 and 323 read with Section 34 of the Indian Penal Code, hence this appeal by the State.

(2.) Respondent No.2 Saligram died during the pendency of this appeal, therefore, appeal against him abates and only survives against respondent Suresh Kumar.

(3.) Heard and gone through the record.