STATE OF H.P. Vs. SANDEEP KUMAR

JUDGEMENT

(1.) THE respondent was acquitted for the offence under Section 353 of the Indian Penal Code and his acquittal has been challenged in this appeal.

(2.) HEARD and gone through the record of the case.

(3.) ALTHOUGH , the complainant as PW1 testified that respondent had deterred him in discharging of his duties as aforesaid, but in cross -examination, he categorically stated that PW2 Rumel Singh, Peon and PW3 Hukam Chand, Laboratory Attendant were called to his room, but at that time, respondent had escaped from the place of alleged occurrence.