STATE OF H.P. Vs. HARI KRISHAN

JUDGEMENT

(1.) RESPONDENT was acquitted for the offence under Section 498 -A, 323 and 506 of the Indian Penal Code, which has been challenged in this appeal by the State.

(2.) IN short, the prosecution story can be stated thus. PW1 Smt. Suman Sharma wife of the Respondent lodged report Ext.PW8/A with the police with respect to beatings given by him to her on 11.5.2001. She was got medically examined from PW6 Dr. Harjinder Singh. He noticed multiple abrasions on the right and left hand in the fingers of hand and on the left knee of her, having caused within 12 hours and issued MLC Ext.PW6/A. Thereafter another complaint Ext.PA in detail, was filed by her on 16.5.2001 in the Court of Additional Chief Judicial Magistrate, who sent it for investigation to the police under Section 156(3) of the Code of Criminal Procedure.

(3.) HEARD and gone through the evidence on record.