STATE OF HIMACHAL PRADESH Vs. BHUPENDER SINGH

JUDGEMENT

(1.) RESPONDENTS were acquitted by the learned trial Court in Cr. Case No.124/2 of 2002, decided on 6.4.2004, for the offences punishable under Sections 352, 341, 109 read with Section 34 of the Indian Penal Code, hence the State has challenged their acquittal in this appeal.

(2.) SHRI A.K.Bansal, learned Additional Advocate General vehemently argued that the learned trial Court did not properly appreciate the evidence on Whether reporters of the Local papers are allowed to see the judgment? record and if it is closely and cautiously scanned, there are grounds to convert the acquittal into conviction.

(3.) POLICE reached on the spot. Respondents were taken into custody and the formal FIR was lodged against them. POLICE also took into possession two stones Exts.P1 and P2 and after recording the statements of the witnesses, challan was finalized against the respondents and put in the court for their trial.