STATE OF HIMACHAL PRADESH Vs. DUNI CHAND

JUDGEMENT

(1.) IN Criminal Case No.65-II/2003 decided on 15.3.2004, respondent was charge-sheeted, tried and acquitted by the learned trial Court, for the offences punishable under Sections 325 and 506 of the INdian Penal Code, hence the State has challenged his acquittal in this appeal.

(2.) HEARD and gone through the record.

(3.) NEXT day, the matter was reported to police in Police Post, Yol. The injured was got medically examined. The Medico Legal Certificate is Ex.PW4/A. He was advised X-ray. As per report of the X-ray, the tooth from the upper jaw was missing, to which the complainant brought in a small bottle and produced it to police. Thus, a case under the aforesaid sections fell upon the respondent, accordingly challan was prepared and presented in the Court for his trial.