THE STATE OF H.P. Vs. RANJEET SINGH

JUDGEMENT

(1.) MS . Salochna Kaundal, Advocate, has been requested to assist this Court as Amicus Curiae and she has kindly agreed to the same. Accordingly, Ms. Salochna Kaundal, Advocate, has assisted this Court in response to the submissions made on behalf by Shri Rajinder Dogra, Additional Advocate General, for the appellant -State.

(2.) THE present criminal appeal has come up for consideration after leave to appeal under Section 378(3) of the Code of Criminal Procedure has been granted in reference to the impugned judgment and order dated 19.03.1997, passed by learned Judicial Magistrate 1st Class, Solan, District Solan, Himachal Pradesh, in Case No. 80/2 of 1995, acquitting the alleged accused under Sections 420, 467 and 471 of the Indian Penal Code in reference to FIR No. 45 of 94.

(3.) IN order to prove its case, prosecution examined as many as five witnesses, whereas, accused through his statement under Section 313 Cr.P.C. denied the prosecution case.