STATE OF H.P. Vs. RAM CHAND

JUDGEMENT

(1.) THE present criminal appeal has come up for consideration after the leave to appeal has been granted under Section 378(3) of the Code of Criminal Procedure, in reference to judgment dated 7.8.2000 passed by learned Judicial Magistrate, 1st Class, Court No. II, Amb, District Una, HP. thereby acquitting the Respondent / accused for the offence under Sections 408, 409, 467, 471, 420 IPC.

(2.) THE prosecution case is that Additional Deputy Commissioner, Una filed a complaint Ex PW -1/A along with documents Ex PW -1/B to K to the Superintendent of Police, Una, District Una, HP and accordingly the same was forwarded to the Police Station and case was registered against the Respondent/accused for the aforesaid offence. After investigation, case was tried by learned Judicial Magistrate.

(3.) IN order to see the legality of the impugned judgment we have to go through the prosecution witnesses and materials on record.